SHARIF MOHAMMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Sec. 482 Cr.P.C. claiming the following reliefs:

(2.) Brief facts of the case, as noticed by this Court are that on 12/3/2012, Smt. Ruksana filed a complaint before the Court of learned Chief Judicial Magistrate, Bhilwara under Secs. 452, 325, 323 and 341 of IPC against non-petitioners No.2 to 7 which was forwarded under Sec. 156(3) Cr.P.C. to the concerned police station for investigation.

(3.) The bone of contention in relation to the present mater is that the complainant filed an application on 10/1/2018 through Additional Public Prosecutor, Bhilwara before the learned trial Court to summon Medical Officer, Shri Dinesh son of Shri Ramnarayan and Dr. K.C. Laddha, who has treated the injured persons from 2/3/2012 to 17/3/2012 for 16 days, and again for 9 days in Unit-A of Mahatma Gandhi Hospital, Bhilwara. The learned trial Court has dismissed the said application on the ground that calling of the doctors under Sec. 311 of Cr.P.C. is nothing, but filling up of a lacuna.