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Judgment
Sabina, J.—This petition has been filed by the petitioner u/s 482 of the Code of Criminal Procedure, 1973 (Cr. P.C. for short) for issuance of directions to respondent Nos. 2 and 3 not to harass the petitioner and to stop operation of the second inquiry being conducted by respondent No. 4. Heard.
This petition was filed by the petitioner as at the relevant time he was apprehending that supplementary challan might be presented against him on the basis of fresh inquiry conducted against him, although, he was found innocent at the time of presentation of challan.
Learned counsel for respondent No. 6 has submitted that application u/s 319 Cr. P.C. was moved by the prosecution to summon three persons as additional accused. The said application was disposed of by the trial Court and Dalip Singh was ordered to be summoned as an additional accused. However, so far as petitioner is concerned, qua him, no decision was taken on the application as proceedings qua the petitioner had been stayed.
In these circumstances, as prosecution had moved an application for summoning the petitioner as additional accused u/s 319 Cr. P.C., no ground for further interference by this Court is called for. Petition stands disposed of accordingly.