SURENDER KUMAR Vs. STATE

JUDGEMENT

(1.) Vide the instant petition, the petitioner has prayed the following:-

(2.) During trial, the petitioner moved an application for issuing summons / notices to the defence witnesses as mentioned in the said application. The said application was partly allowed vide order dated 26.07.2011. In the said order, the prayer at serial no. A and G was allowed and prayer at serial no. B to F was not allowed.

(3.) After going through the application, made by the petitioner, I am of the view that Ld. Trial Judge should have allowed the application in the interest of justice.