J. J. Munir, J. - (1.) Heard Sri Amit Daga, learned counsel for the applicant and Sri Nitin Kesharwani, learned A.G.A. along with Sri Avaneesh Shukla, learned Advocate appearing on behalf of the State.
(2.) This application has been preferred from an order dated 04.05.2018 passed by Sri Prakash Tiwari, Additional Sessions Judge/ Fast Track Court-1, Meerut in Sessions Trial no.295 of 2017, State vs. Malu alias Sheoveer allowing an application (Paper no.37 Kha) made on behalf of the State by the learned Additional Government Counsel (Criminal), seeking to summon one Smt. Kanchan widow of Balvinder @ Bholu as a witness in the said trial.
(3.) The facts giving rise to the Sessions Trial, shorn of avoidable detail, may be best gathered from the earliest description of the occurrence that is to be found in the First Information Report dated 19.10.2016 giving rise to Case Crime no.0501 of 2016. The informant of the said First Information Report is one Balvinder alias Bholu son of Sri Narinder Singh, a native of Village Sorekha, Police Station Partapur, District Meerut.;