- (1.) The present application has been filed with the prayer to quash the order dated 13.4.2016 passed by the Additional Sessions Judge, Court No.4, Mathura in Session Trial No. 820 of 2008 under Sections 147, 148, 149, 307, 504, 506 and 302 IPC, arising out of case crime no. 550 of 2008, P.S. Kosi Kala, District Mathura and further to direct the trial court to summon the C.D./ photography prepared by Niyo News Channel and call the witness Pradhan Kunwar Pal for identification of the dead body shown in the aforesaid C.D.
(2.) Heard Shri S.N. Singh, learned counsel for the applicant, Shri Kuldeep Singh, learned counsel for the opposite party no.2 and the learned AGA and perused the record.
(3.) It was submitted by the learned counsel for the applicant that the court below has illegally rejected the application moved by the applicants to summon the witnesses to identify the dead-body in the C.D.. It was further submitted that the observations made by the court below are illegal as the applicants have right to adduce evidence in their defence. If the order dated 13.4.2016 passed by the court below is not quashed /set-aside, the applicants would suffer irreparable loss.;