DAYARAM Vs. STATE

JUDGEMENT

(1.) Heard. Perused the material available on record.

(2.) By way of this Misc. Petition under Sec. 482 Cr.P.C., the accused-petitioners have approached this Court for assailing the order dtd. 11/1/2019 passed by the learned Additional Sessions Judge, Suratgarh Distt. Sri Ganaganagar in revision, affirming the order dtd. 20/1/2018 passed by the Additional Chief Judicial Magistrate, Suratgarh in Criminal Case No. 622/2016 whereby, the application filed by the respondent No. 2-complainant Dana Ram under Sec. 91 of the Cr.P.C. was allowed and the medical reports of the injured Dana Ram and Smt. Krishna issued by the medical board, which were not filed along with the record when charge sheet was filed, were summoned in the Court.

(3.) Having regard to the over all facts and circumstances available on record and after appreciating the arguments advanced by learned counsel Shri Khatri and going through the impugned orders, this Court is of the firm opinion that the reports issued by the medical board regarding the injuries of the injured would provide valuable evidence which would definitely be essential for just and fair decision of the case. The accused would have a right to contest these reports by way of cross examination during trial.