- (1.) The epitome of the facts, culminating in the commencement, relevant for the limited purpose of deciding the sole controversy, involved in the instant petition and emanating from the record is that, in the wake of complaint of complainant-petitioner-Janate widow of Habib Mohd., a criminal case was registered against accused Akram Khan and others-private respondent Nos.2 to 9, vide FIR No.167 dated 22.12.2002, on the ground that they have trespassed her land, and committed the theft of wheat crops, on accusation of having committed the offence punishable under Sections 379, 447, 149 and 411 IPC by the police of Police Station Ahmedgarh, District Sangrur.
(2.) During the course of trial, an application(Annexure P-2) was moved on behalf of the prosecution, for summoning the Deputy Superintendent of Police, Barnala, to prove the inquiry report dated 25.09.2006(Annexure P-1) under Section 311 Cr.P.C.
(3.) The application was dismissed by the trial Court by way of impugned order dated 17.10.2008(Annexure P-3). The criminal revision petition filed by the complainant was dismissed as well by the Additional Sessions Judge, Sangrur, by means of impugned order dated 08.09.2010(Annexure P-4).;