PRAMCHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 CrPC, prayer has been made for setting aside an order dtd. 22/4/2019 passed by Ld. Addl. Sessions Judge, Gurugram whereby an application filed at the instance of petitioner invoking Sec. 391 CrPC stands dismissed.

(2.) Facts of the present case are that on account of having sustained injuries at the hands of private respondents, FIR No.150 dtd. 16/8/2009 under Ss. 148, 149, 323, 427, 452 and 506 was registered at the instance of petitioner. Upon trial, learned JMIC, Gurugram vide its judgment dtd. 18/9/2015 passed an acquittal order in favour of respondents extending them the benefit of doubt by making inter alia the following observations:-

(3.) Aggrieved thereof, the petitioner filed first appeal before the Court of Ld. Addl. Sessions Judge Gurugram. During its pendency, the petitioner moved an application invoking Sec. 391 of Cr.P.C. seeking summoning of doctors namely, Dr. Sidesh Pandey, Dr. Pranav Choudhary and Dr. Swadesh. The aforesaid application filed at the instance of petitioner was dismissed vide order dtd. 22/4/2019.