JAMSHED ADIL KHAN Vs. UNION TERRITORY OF JAMMU

JUDGEMENT

(1.) Vide this writ petition under Article 226 of The Constitution of India r/w Sec. 482 of Code of Criminal Procedure (Cr.P.C), the petitioner has prayed as under:-

(2.) It is submitted by the petitioner that :

(3.) This petition is opposed by ld. counsel for respondents submitting that nothing stops the investigating agency to require the attendance of a person acquainted with the facts and circumstances of the case.