Daya Chaudhary, J. - (1.) Crl. Misc. No. 14669 of 2015 There is delay of five days in filing of the present revision petition. For the reasons mentioned in the application, the delay of five days in filing of the present revision petition is condoned. Criminal Misc. Application is accordingly disposed of. Crl. Rev. No. 1567 of 2015
(2.) The present revision petition has been filed to challenge the impugned order dated 09.01.2015 passed by the Additional Sessions Judge, Bhiwani, whereby, the application moved by the petitioner under Section 319 Cr.P.C to summon respondents No.2 to 6 as additional accused has been dismissed.
(3.) FIR No.30 dated 13.04.2014 was registered under Sections 498-A/304-B IPC at Police Station GRP, Hisar and the challan was presented against the accused-Naresh. On recording of statement of the complainant, an application was moved under Section 319 Cr.P.C by the complainant through public prosecutor for summoning Sarbati, Ramesh Kumar, Kamlesh, Guddi and Sushila as additional accused, which was dismissed vide order dated 09.01.2015. The said impugned order dated 09.01.2015 is under challenge in the present revision petition.;