- (1.) Tersely, the facts & material, which need a necessary mention, for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, are that, initially, a criminal case was registered against main accused Surinder and respondent No.2 Sunil Kumar sons of Sher Singh and others. During the course of investigation, Sunil Kumar respondent No.2 was found innocent by the police.
(2.) Thereafter, the petitioner moved an application under section 319 Cr.PC to summon respondent No.2 as additional accused. The trial Judge dismissed the application, vide impugned order dated 4.9.2012.
(3.) Aggrieved thereby, the petitioner filed the present revision petition to quash the impugned order, invoking the provisions of section 401 Cr.PC.;