(1.) This Cr. Misc. Petition under Section 482 Cr. P. C. has been filed against the order dated 9/10/1991 passed by the Additional Sessions Judge, Karauli, Camp Hindaun City in Sessions Case No. 69/86.
(2.) By this order dated 9/10/1991, the Court has directed the Incharge of the Police Station, Hindaun City to ascertain the correct address of Ghanshyam Duta, the then Dy. Superintendent of Police who was the Investigating Officer in this case and to produce him before the Court and for the assistance of S.H.O., Hindaun City, the Court has also considered it proper to issue a bailable warrant for a sum of Rs. 5,000.00 in the name of Shri Ghanshyam Dutta and the matter was posted for evidence of Shri Ghanshyam Dutta on 18th of November, 1991 with further direction to the learned Additional Public-Prosecutor to take necessary steps in this case, so that the evidence of this witness may be recorded.
(3.) Shri Chaturvedi has submitted that in this case, the process for summoning the witnesses was closed earlier on 13/03/1991 and thereafter the version of the accused i.e. the statements were recorded under Section 313 Cr.P.C.