Punjab-Haryana High Court
Bira @ Raghbir And Others vs State Of Haryana on 15 March, 2011
Author: Ritu Bahri
Bench: Ritu Bahri
Crl. Misc. No. M-7946 of 2011 (O&M) [ 1 ]
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Crl. Misc. No. M-7946 of 2011 (O&M)
Date of Decision: March 15, 2011
Bira @ Raghbir and others ...................................... Petitioners
Versus
State of Haryana .................................................... Respondent
Coram: Hon'ble Ms. Justice Ritu Bahri
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
Present: Mr. Jagjeet Beniwal, Advocate
for the petitioners.
...
RITU BAHRI, J.
Challenge in this petition is to the order dated 24.2.2011 whereby the revision against the order dated 17.4.2010 has been dismissed.
Vide application filed under Section 319 Cr.P.C. the petitioners have been summoned to face the trial. In the order of the revisional authority it has been observed that when the complainant Maman appeared as a witness as PW1 as he has made all the said revisionists involved in the commission of offence. Name of the revisionists/accused also find mention in the statements of witnesses recorded by the police under Section 161 Cr.P.C. Apart from the contents of FIR, there is sufficient evidence showing Crl. Misc. No. M-7946 of 2011 (O&M) [ 2 ] the complexity of accused/revisionist in the commission of offence in question.
The criminal miscellaneous is dismissed.
15.3.2011 ( RITU BAHRI ) Rupi JUDGE