LAWS(P&H)-2017-4-112

RASHPAL SINGH Vs. STATE OF PUNJAB AND ANOTHER

Decided On April 06, 2017
RASHPAL SINGH Appellant
V/S
State of Punjab and Another Respondents

JUDGEMENT

(1.) Vide this common order CRR Nos.2075 and 2064 of 2015 and CRR No.2624 of 2016 are being disposed of as all the petitions have arisen out of common cause of action.

(2.) Common order dated 20.04.2015 passed by Additional Sessions Judge, SAS Nagar Mohali has been assailed in CRR No.2075 of 2015 vide which petitioner-Rashpal Singh was summoned under Section 319 Cr.P.C., as additional accused under Sections 302, 307 IPC to face trial along with accused Amritpal Singh and CRR No.2064 of 2015 and CRR No.2624 of 2016 have been preferred against the aforesaid order whereby the application under Section 319 Cr.P.C., for summoning HC Mohan Lal as an additional accused was dismissed. For brevity, facts are being culled out from CRR No.2075 of 2015.

(3.) Brief facts of the case are that an FIR No.94 dated 24.06.2014 under Sections 302, 307, 148, 149 IPC was registered at the instance of Harinderjeet Singh to the effect that he was recruited as a constable in Punjab Police and at the time of lodging the FIR his duty was in Phase 8, Mohali. Amritpal Singh was resident of Phase 9, Mohali and he was also serving in the Punjab Police. Amritpal Singh was the friend of the complainant. Complainant became friend with one Amandeep Kaur, lady constable, who was posted in CIA, Kharar.