SUNDER Vs. KULDEEP SINGH AND OTHERS

JUDGEMENT

(1.) Through this petition under Section 482 Cr.P.C., prayer has been made for quashing impugned order dated 01.12.2016 (Annexure P-6) passed by the trial Court, Hisar, whereby application of the petitioner under Section 311 Cr.P.C. has been dismissed.

(2.) Put pithily, at the instance of petitioner, respondents No. 1 to 5 were booked in case FIR No. 1115 dated 03.12012 (Annexure P-1) under Sections 323 and 342 read with Section 34 IPC and Section 325 IPC at Police Station Sadar Hisar, District Hisar and they are facing trial before the trial Court. The prosecution after availing 22 effective opportunities to lead evidence, closed evidence to its entire satisfaction.

(3.) Thereafter, the petitioner, being complainant moved application under Section 311 Cr.P.C. for examination of Dr. PK Goyal, Medical Officer, Maharaja Agrasen Medical College, Agroha, District Hisar and Dr.(Prof.) R. Singh, PGIMER, Chandigarh, as additional witnesses from whom the petitioner subsequently got treatment. The trial Court after hearing both the sides, dismissed the aforesaid application of the petitioner vide impugned order Annexure P-6.