Anita Chaudhry, J. - (1.) Crl. Misc. No. 21629 of 2014
(2.) APPLICATION is allowed and statement, Annexure P -4, is taken on record. Crl. Misc. No. M -22549 of 2014 This is a petition under Section 482 of Criminal Procedure Code for setting aside the order dated 28.02.2014 (Annexure P -3) passed by Additional Sessions Judge, Jalandhar, who dismissed the application filed under Section 311 Cr. P.C. The petitioner was wanting his own recall.
(3.) FIR No. 90 dated 29.07.2008 was registered at Police Station Mehatpur, District Jalandhar on the statement made by the present petitioner. The allegations levelled by the complainant were that the accused armed with weapons caused injuries to him. The police investigated into the complaint and filed challan against respondents No. 2 to 12.;