ARUN KUMAR KAUSHIK Vs. STATE OF U.P

JUDGEMENT

(1.) This criminal writ petition has been filed with the following prayers :

(2.) The petitioner is an accused in Sessions Trial No.608 of 2005 under sections 302, 307, 323, 120-B IPC, P.S. Daurala, District Meerut (State / C.B.I. Vs. Arun Kaushik & others). An application under section 91 Cr.P.C. paper no.157 Kha was moved on behalf of the petitioner before Addl. Sessions Judge / Special Judge (Anti-Corruption), C.B.I., Ghaziabad praying that G.D. of P.S. Daurala dated 15.1.2000 be summoned. Another application was moved on behalf of the petitioner before the trial court under section 311 Cr.P.C. for summoning six persons namely Miss Preeta Bhaduri, Smt. Purnima Chaterjee, S.I. Nek Ram Pal Singh, S.I. Megh Singh, Constable Clerk Biri Lal and Constable Clerk Manveer Singh as Court witnesses. The application under section 91 Cr.P.C. as well as the second application under section 311 Cr.P.C. were rejected by two separate orders dated 11.2.2013. Hence petition under article 226 of the Constitution of India has been filed by the petitioner.

(3.) Heard Sri Anoop Trivedi, learned counsel for the petitioner and Sri Anurag Khanna, learned counsel for the C.B.I.