RAJAN GUPTA,J. - (1.) Petitioner has challenged the order passed by Additional Sessions Judge, Ferozepur whereby he has declined the prayer for summoning respondents No. 2 to 4 as additional accused under section 319 Cr.P.C.
(2.) Learned counsel for the petitioner submits that order passed by trial court is unsustainable. He submits that direct role is attributed to respondents No. 2 to 4 in the commission of the crime. Trail court has failed to consider all the pleas raised before it. Even the investigating agency did not conduct thorough probe into the role of respondents No. 2 to 4. Thus, impugned order deserves to be set-aside.
(3.) I have heard learned counsel for the petitioner.;