BALBIR SINGH @ KALU Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Allowed, subject to all just exceptions. The application stands disposed of.

(2.) This is a petition u/s 482 Crimial P.C. assailing the order dated 25.2.2012 passed by the learned Additional Sessions Judge rejecting the application of the petitioner u/s 311 Crimial P.C. for recalling witnesses for cross-examination as well as for further cross-examination.

(3.) I have heard the Learned Counsel for the petitioner as well as the learned APP for the State and have also gone through the record.