DINESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM is allowed. Date of hearing in the main case is preponed to today.

(2.) PETITIONER is facing trial for having been indicted for the murder of Neeraj alleged to have died on account of a knife injury. The prosecution agency has relied upon ocular version and the medical evidence in an attempt to substantiate the charge.

(3.) VIDE impugned order Annexure P5, the application filed by the petitioner for sending the T -shirt EX.MO/3 to the Director, Forensic Science Laboratory, Madhuban, to demolish the case of the prosecution that the deceased had not died of the injury with knife but the holes on the T -shirt were suggestive of deceased having received firearm pallet injuries has been dismissed by observing as follows: -