MURLI Vs. STATE OF U P

JUDGEMENT

(1.) THIS application has been filed with a prayer to quash the order dated 30-4-2004 passed by the learned Additional sessions Judge/f. T. C. Court No. 2 Bhadohi gyanpur in S. T. No. 43 of 2006 whereby the application No. 42 kha moved by the applicant to summon Dr. Neer Singh, Government Hospital, Deeh Koirauna along with medico register and medical examination report in defence, has been rejected.

(2.) THE facts of the case in brief are that the applicants are the accused in ST. No. 43 of 2006 pending in the court of learned additional Sessions Judge/f. T. C.-II Bhadohi gyanpur, they have moved application for summoning Dr. Neer Singh along with medico register and medical examination report as defence witness, the same has been rejected by the trial court on 30-4-2007, being aggrieved from the order dated 30-4-2007 the present application has been filed by the applicants.

(3.) HEARD Sri S. K. Dubey, learned counsel for the applicant, learned A. G. A. for the State of U. P.