UDAY SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS revision has been filed under Sections 397 read with Section 401 of Cr.P.C. assailing the order dated 7.5.2013 passed in Sessions Trial No. 114/12 (State of M.P. Vs. Udaybhan Singh & Others) by the learned First Additional Sessions Judge, Bhind. The learned Trial Court disallowed the application filed under Section 91 of Cr.P.C. for calling the medical report of the complainant Rajveer Singh Bhadoria, who was examined by the Medical Board. The said application was rejected by the learned Trial Court on the ground that there is no evidence on the record to show that such examination was conducted by the Medical Board and after filing the charge -sheet, no further investigation has been made by Police Station Surpura under Section 173(8) of Cr.P.C.

(3.) SUBSEQUENTLY , Writ Petition No. 7778/2011 was filed by Ajeet Singh Bhadhoria in which a Single Bench of this Court disposed of the petition with a direction to the respondents Collector and the Superintendent of Police, Chief Medical and Health Officer of district Bhind, to consider the representation of the petitioner and to take appropriate steps in accordance with law. A Contempt Petition No. 473/2011 (Ajeet Singh Bhadoria Vs. Shri Akhilesh Shrivastava, Collector, district Bhind) was filed which was dismissed as infructuous with the directions that earlier order given on 26.5.2011 was complied with.