RAJAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This revision has been preferred by the revisionist, who is an accused in Sessions Trial No. 47 of 2017, State v. Rajat, which is pending consideration before the FTC/Additional Sessions Judge/ Special Judge POCSO, Haridwar for trying of an offence under Sec. 376 IPC and 3/4 POCSO Act.

(2.) An FIR was registered on 25/4/2017, for the said offence by the complainant, who is the mother of the victim Usha, whereby the present revisionist has been named as an accused person for commission of an offence under Sec. 376 IPC.

(3.) The trial commenced and at the trial stage, an application was filed under Sec. 311, which was numbered as paper number 51 (kha) by virtue of which in compliance of the unchallenged Hon'ble High Court'sorder dtd. 12/6/2017, in order to examine the medical report of 14/6/2017, as submitted by the District Government Hospital'sDoctor Smt. Meeta and other documents which were examined by the trial Court, they wanted Doctor Meeta to be summoned in order to substantiate her medical report, which she has submitted earlier.