JAI KUMAR AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE Petitioners, who are the accused in case FIR No. 5 dated 17.1.2001 under Sections 148/149/323/506/504/427 IPC, registered at Police Station Buria, District Yamuna Nagar, have filed this petition under Section 482 of the Code of Criminal Procedure for quashing the order dated 12.1.2007, passed by the trial court, whereby on the application filed by the complainant under Section 311 Cr.P.C., the prosecution has been permitted to examine Doctor as well as the Investigating Officer.

(2.) I have heard counsel for the Petitioners and gone through the impugned order.

(3.) DISMISSED .