H.R. Panwar, J. - (1.) This revision petition under Section 397 read with Section 401 of the Code of Criminal Procedure has been filed against the order dated 8-4-2003 passed by the learned Additional Sessions Judge (Fast Track), Camp Bhinmal, in Sessions Case No. 14/2003, by which the learned court below dismissed the application filed by the petitioner under Section 319, Cr.RC.
(2.) The facts and circumstances giving rise to this case are that the petitioner, who is alleged to have suffered injuries in the incident which took place on 26-6-2001, moved an application under Section 319 Cr.PC. for taking cognizance of the offences under Section 148, 323, 325/149 and 307/149, IPC against Chhotu Khan and Hindu Singh and impleading them as accused alongwith co-accused facing the trial on the ground that there was sufficient evidence against them also. The learned court below, vide impugned order dated 8-4-2003, rejected the said application. Hence this revision.
(3.) I have heard learned counsel for the petitioner and the learned Public Prosecutor for the State and carefully gone through the order impugned.;