KANWALJIT SINGH AHLUWALIA, J. - (1.) Petitioners have been named as accused in case F.I.R. No. 420 dated 5.8.2007 registered at P.S. Sangaria for offences under Sections 307, 341, 323, 147, 148, 149, 427 I.P.C. and Sections 3(i)(x) and 3(ii)(v) of SC/ST (Prevention of Atrocities) Act.
(2.) Counsel for the petitioner submitted that the Investigating Agency had submitted final report in negative form absolving the accused petitioners of the offences. It is stated that however in a protest petition filed by respondent No. 2, petitioners have been summoned to stand for trial.
(3.) In the present petition, order taking cognizance for the present petitioners have been assailed.;