HEM RAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition filed under Sec. 482 CrPC, a prayer has been made for quashing order dtd. 31/5/2017, passed by Special Judge, Chamba, District Chamba, HP in Cr. Misc. Application No. 150/2017, in ST No. 08/2015, titled Hem Raj vs. the State of Himachal Pradesh, whereby application having been field by the applicant-accused under Sec. 311 CrPC has been rejected.

(2.) Mr. M.L. Chauhan, learned Additional Advocate General, while inviting attention of this Court to the reply having been filed by aforesaid respondent stated that since it has specifically been stated by Superintendent of Police, Chamba, District Chamba, that CCTV footage for dtd. 22/12/2014 cannot be made available, no fruitful purpose, if any, would be served, in case Incharge Police Post Tunnu Hatti is re-examined by the accused.

(3.) Mr. Kulbhushan Khajuria, learned counsel representing the petitioners-accused stated that factum recorded in para 2 of the reply as reproduced above, can be stated on oath before the learned trial Court by the Incharge, Police Post Tunnu Hatti.