SURENDER Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Crl. M.A. 8426/2018 (Exemption)

(2.) The petitioner who is an accused had sought production of PWs Janak Raj and Sunil for the purposes of their cross-examination which was permitted and process was issued for their service.

(3.) Impugned order dated 102018 of the Trial Court records that the process issued to the said witnesses were received back with the report that they had left the given address. Thereafter after perusing the report of the process server, the Trial Court declined to issue fresh process.