SANDEEP BHATNAGAR Vs. STATE GOVT. OF NCT DELHI

JUDGEMENT

(1.) Crl. M.A. No. 6974/2015.

(2.) The Petitioner is also aggrieved by the aforesaid order of the court below, whereby the prayer made under section 91 of the Cr.P.C. for summoning the record from the office of Delhi Press regarding "Manohar Kahaniya", published in July 2006, which contained the photographs of the accused, the chit of paper which was allegedly given by one of the accused to PW1 (Sandeep Dham) which in turn was given to the I.O., and the sketch of the accused who had entered the chamber of PW1 along with the finger print impression of the accused, taken from the crime scene, has been refused.

(3.) The Petitioner along with other co-accused persons, were made accused in FIR No. 255/2006 (PS Vikaspuri). After investigation, chargesheet was submitted and cognizance was taken. After framing of the charges against the Petitioner and others, 37 prosecution witnesses were examined. Thereafter, the statement of the accused persons, including the Petitioner, was recorded under section 313 Cr.P.C..