- (1.) Delay condoned. Leave granted.
(2.) We have heard learned counsel for the State, the complainant, the accused and the learned amicus, Mr. Siddharth Luthra, Senior Advocate.
(3.) The respondent, Gopal Sheelum Reddy alias Nithya Bhaktananda, was charge sheeted for offences, inter alia, under Section 376 of the Indian Penal Code. The respondent approached the High Court with the prayer that the entire material available with the investigator, which was not made part of the chargesheet, ought to be summoned under Section 91 of the Cr.P.C. The High Court, reversing the contrary view of the trial court, allowed the said application.;