DIRECTORATE OF REVENUE INTELLIGENCE Vs. UTTAM CHAND

JUDGEMENT

(1.) This is a petition assailing order dated 07.04.2011 of the ACMM, New Delhi whereby an application under section 311 Cr. P.C. of the petitioner was dismissed.

(2.) The petitioner filed the aforesaid application for recalling PW-3 for cross examination and also for examination of PWs Kannaiya Lal Jain, Prem Chand and Bhupender, and M.K. Zutshi. The said application was dismissed vide the impugned order by the ACMM. While dismissing the application, the learned ACMM reasoned as under:

(3.) The learned counsel for the petitioner/department stated that recalling of PW-3 for cross examination after charge and examination of the other witnesses named above, was essential for the just decision of the case.