SIMRAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner/complainant is aggrieved by the order dtd. 29/8/2017 (Annexure P-2) as the application filed under Sec. 311 Cr.P.C. seeking to summon the Senior Scientific Officer of the Forensic Science Laboratory, Madhuban (Haryana) had been dismissed.

(2.) The trial Court dismissed the application. Para 5 of the order reads as under:-

(3.) The counsel appearing for respondent no.2 urges that the Apex Court has held that the Expert's should not be called to the Court and the documents/reports should be accepted as valid evidence without examining the author of the document.