Presently to the initial factual exposition. The appellant, as informant, lodged a First Information Report No. 428 of 2007 on 23.11.2007 at Police Station Pratap Nagar, District Jodhpur, on the ... basis of which investigation was carried on and, eventually, a charge sheet was placed for the offences punishable under Sections 341, 323, 324, 307 and 379 IPC against one Shyam Lal s/o Venaram. After the submission of the charge-sheet, the informant filed an application before the learned Additional Chief Judicial Magistrate No. 2, Jodhpur, asseverating that another accused, Prem Prakash, who had attacked his son with knife had deliberately not been made an accused. The learned Magistrate, as is manifest, after analyzing the materials on record, thought it appropriate to take cognizance against Prem Prakash @ Pappu for the offences punishable under Sections 323, 324, 307 and 379 IPC and, accordingly, summoned him through arrest warrant.