Barkat Ali Zaidi, J. - (1.) REJECTION of the application for summoning of defence witnesses by Additional Sessions Judge, Fast Track Court IInd, Faizabad brings the accused to this Court under Section 482, Criminal Procedure Code.
(2.) SHRI Pradip Shukla, counsel for the applicants -accused and the Additional Government Advocate for the State have been heard at the admission stage itself. The accused wanted to summon the previous Investigating Officer S.I. V. D. Lal, Dr. Saida Rizvi, Chief Medical Officer, and one more witness in defence. The trial court rejected the application primarily on the ground that it has not been clarified in the application as to why the applicants -accused want to summon the witnesses.
(3.) THE counsel for the applicants has given reasons before us contained in application under Section 482 Cr. P. C, as to why the accused want to summon these witnesses, but those reasons, were not available before the trial Judge, when he passed the impugned order. Trial Judge was right in saying that why they want to summon these witnesses in defence evidence was not unraveled in the application.;