RAKESH KUMAR VERMA Vs. STATE OF J&K

JUDGEMENT

(1.) The present petition has been filed by the petitioner against the order dtd. 23/7/2018 passed by the court of Special Excise Mobile Magistrate, Jammu (hereinafter to be referred as trial court) in case titled 'State vs. Neeraj Chandail and anr.'

(2.) The petitioner/complainant had filed the application for summoning of Sh. Naveen Sharma (I.O.), Sh. Vishal Sharma (S.H.O), Sh. Mohd. Yousaf (S.P.O) and Sh. Manmeet Singh (S.P.O) under sec. 540 Cr.P.C but it was rejected by the learned trial court.

(3.) Learned counsel for the petitioner submits that the only ground on the basis of which, the application filed by the complainant/petitioner under sec. 540 Cr.P.C was rejected is the delay in laying the motion for summoning of the said witnesses.