IQBAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed the present revision petition against the order dated 14.7.2014 passed by learned Additional Sessions Judge, Kurukshetra, whereby the application moved by the Public Prosecutor has been allowed and the Pharmacist of CHC Pehowa has been ordered to be summoned to prove the record/MLRs of Buta Singh, Mukhtiar Singh, Partap Singh and Jagdeep Singh.

(2.) In the aforesaid FIR, a cross-case under Sections 148, 323, 324, 326, 307 IPC was also got registered by the accused persons against complainant Gurwant Singh and others.

(3.) Thereafter, challan was presented and the case was fixed for prosecution evidence. During the period of evidence, MLRs of Buta Singh, Mukhtiar Singh, Partap Singh and Jagdeep Singh were to be proved by examining the doctor Ravinder Singh, CHC Pehowa. But the said doctor failed to appear and ultimately, an application was moved by the prosecution for summoning the Pharmacist of CHC Pehowa on the ground that he is well-conversant with the hand writing and signature of Dr. Ravinder Singh. Learned Additional Sessions Judge, vide order dated 14.7.2014, allowed the said application and Pharmacist of CHC, Pehowa was summoned to prove the MLR.