NUHU SHEIKH @ NOOR SHEIKH Vs. STATE

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The present petition has been preferred under some unusual circumstances owing to the lockdown due to which international flights etc., are not operating and the counsel who is in Australia is unable to travel back to India. Trial in FIR No. 05/2014 titled State v. Tamanna is going on before the ld. Additional Sessions Judge, (Central), Tis Hazari Courts. Bail application was moved on behalf of one of the accused - Mr. Kurban, being Bail Application No.1385/2020, who is still in custody. In the said bail application, this Court had passed the following order on 13th July, 2020:

(3.) In compliance of the above order, the ld. ASJ has commenced the cross-examination of the last two witnesses. The ld. Sessions Judge had noted on 4th August, 2020 that there are two witnesses i.e., PW-19 and one FSL expert, who remain to be examined. The said two witnesses have been examined and cross-examined by the accused - Mr. Kurban and Ms. Tamanna. However, PW-19 is yet to be cross-examined on behalf of the third co-accused - Nuhu Sheikh @ Noor Sheikh.