(1.) BY this application under Art. 227 of the Constitution of India, the petitioner -original accused calls in question the legality and validity of the order dated 9th October, 2014 passed by the learned 2nd Additional Sessions Judge, Junagadh below Exh. 83 in the Sessions Case No. 8 of 2012 by which the learned Additional Sessions Judge allowed the application Exh. 83 filed by the prosecution for the purpose of summoning a medical officer for his examination. The facts giving rise to this application may be summarized as under:
(2.) THE Exh. 83 filed by the State was opposed by the accused by filing his reply Exh. 84.
(3.) THE petitioner original accused being dissatisfied with the order passed by the learned Additional Sessions Judge, Junagadh has come up with this application challenging the same.
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