SACHIN KUMAR VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Devansh Singh Chauhan, learned counsel for the applicant, Sri Anurag Verma, learned AGA-I for the State, Sri Vikas Vikram Singh, learned counsel for opposite party no. 2 and perused the records.

(2.) By means of the instant application filed under Sec. 482 Cr.P.C./Sec. 528 BNSS, the applicant has challenged validity of an order dtd. 13/2/2025 passed by the Session Judge, Raebareli in Session Trial No. 11 of 2020 rejecting an application under Sec. 233 Cr.P.C. filed by the applicant for summoning some police persons for being examined as his defence witnesses as also summoning some documents in evidence.

(3.) The aforesaid case was instituted on the basis of an FIR lodged on 10/10/2019 against the proprietor and staff members of Somu Dhaba at Raebareli stating that the dead body of the informant's son was found by the police near a godown near Garhi Khas. Upon making an inquiry, the informant came to know that his son had gone to Somu Dhaba along with some other persons for having dinner. The proprietor and staff members of Somu Dhaba had assaulted the informant's son with sticks and iron bars. The informant expressed an apprehension that his son had been killed and the dead body had been thrown near a godown to give it a semblance of an accident. The post-mortem examination report mentions as many as ten injuries on the dead body.