SHYAM SINGH Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) Petitioner-complainant Shyam Singh has assailed the order of the learned Sessions Judge dated 11.10.2012 by which the learned Trial Court dismissed the application filed by the learned Public Prosecutor under Sec. 311 Code Criminal Procedure for summoning Dr. K.L. Mandora as prosecution witness, to prove the CT-Scan Reports.

(2.) Notice of this miscellaneous petition were issued to the respondents.

(3.) The learned Counsel for the petitioner has submitted that to prove the CT-Scan Reports, it is necessary for the prosecution to examine Dr. K.L. Mandora who prepared the said reports, wherein grievous head injury was shown to injured Bhawani Singh and thus the application was wrongly dismissed by the learned Sessions Judge, Pali, by the impugned order.