- (1.) This revision petition has been filed to challenge the order dated 17.12.2013 passed by the learned Sessions Judge, Fatehabad whereby the petitioners No.1 to 3 who are married sisters-in-law and petitioner No.4 who is sister-inlaw (Jethani) who is residing separately have been summoned as additional accused to face trial in case FIR No.52 dated 6.3.2013 under Sections 498-A, 406,506, 323,313 of IPC, registered at Police Station Bhattu Kalan, District Fatehabad.
(2.) Learned counsel for the petitioners, after arguing the case for some time and when this Court is not inclined to interfere qua respondent No.4, submits that he does not want to press this petition qua petitioner No.4-Lata @ Premlata and as such, petition qua petitioner No.4 is dismissed as not pressed.
(3.) Briefly the facts of the case are that FIR was registered against accused Vipin Kumar, Savitri Devi, Naresh Kumar, Lata @ Premlata, Sunita, Neelam and Kavita. The challan was presented against three accused, namely, Vipin Kumar (husband), Savitri Devi (mother-in-law) and Naresh Kumar (brother-in-law Jeth). Remaining four persons, namely, Lata @ Premlata, Sunita, Neelam and Kavita were found innocent in the investigation and they were kept in column No.2 of the challan. Subsequently, an application was moved by the prosecution for summoning said persons as additional accused to face trial along with other accused. Said application was allowed vide order dated 17.12.2013 which is subject matter of challenge in the present petition.;