VIJAY LAKSHMI,J. - (1.) The applicant, Vijay Shankar Tiwari @ Dhunni Tiwari, who is an accused in S.T. No. 1415 of 2000 (State v. Vijay Shankar Tiwari @ Dhunni Tiwari and others), arising out of Case Crime No. 455/1995 , under Sections 307 and 302 I.P.C. Police Station-Govindnagar, District-Kanpur Nagar, pending in the Court of learned Additional District Judge-I, Kanpur Nagar, by means of this application under Section 482 Cr.P.C., 1973 has invoked the inherent jurisdiction of this Court with prayer to quash the impugned order dated 15.5.2017 passed by the learned Additional Sessions Judge Court No. 1, Kanpur Nagar in the aforesaid sessions trial, whereby the application moved by the accused-applicant under Section 311 Cr.P.C., 1973 requesting the Court to summon the injured witness Ram Kumar Singh, has been rejected.
(2.) Affidavits have been exchanged between the parties.
(3.) Heard learned counsel for both the parties. Perused the records.;