SHRI DHANRAJ Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks setting aside of order dtd. 23/1/2026, whereby at the stage of judgment, invoking the jurisdiction under Sec. 311 CrPC, the learned trial court summoned two doctors to appear and depose. The learned trial judge, in the impugned order, observed that those two doctors named at Serial No. 13 and 15 of the list of prosecution witnesses had not been summoned, despite it being the case for offence under Sec. 308/323 IPC. Further, in the impugned order itself, the learned trial court elaborately described that initially, steps were repeatedly taken to summon those doctors but subsequently, it appears that their testimonies could not be recorded. The learned trial court in the impugned order has placed reliance on the relevant judicial precedent of the Hon'ble Supreme Court.

(2.) Learned APP for State accepts notice.

(3.) After some discussion, learned counsel for petitioner and learned prosecutor submit that this petition can be disposed of with consent that the learned trial court may examine the witnesses summoned through the impugned order, but thereafter, as a matter of fairness, the petitioner also be granted opportunity to summon any witness in his defence.