AIROnline 2019 Ori 303 ::(2020) 207 All Ind Cas 550 (Ori) ::(2020) 78 OCR 455 ::2020 (78) OCR 455 ::2020 (207) All Ind Cas 550

Orissa High Court

Hon'ble Judge(s): A. K. Mishra , J

Criminal P.C. (2 of 1974) , S.482, S.311— Penal Code (45 of 1860) , S.302— Quashing of order - Power to summon witnesses - Petitioner (injured witnesses), witness to calender statement - Petition allowed to examine calendar witness, but could not be examined - Petitioner's prayer for permitting him to be examined in Sessions triable case - No instruction received from Superintendent of Police for examination witness - Petitioner's prayer rejected. (Para 9)