JAMUNADAS BALADIN JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) BY the impugned order dated 30 -6 -1993 passed by Second Additional Sessions Judge,. Guna, the prosecution application to summon Narmadeshwar Sharma, a clerk in the Office of District Excise Officer, Guna, was allowed under Section 311, Criminal Procedure Code, holding that recording of the evidence of that witness was essential in the ends of justice. In the impugned order it was also observed that as per order of the Court passed in that Criminal case on 18 -5 -1993, the District Excise Officer, Guna be also summoned to give evidence. The grievance of the petitioner, who is accused in that criminal case under Section 8/18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 is that the abovesaid witnesses were not shown in the list of prosecution witnesses in the complaint filed by the Excise Department and examination of the said witnesses would result in filling in of the lacunae of the prosecution case.

(3.) THERE is no force in the present revision, which is summarily dismissed.