SIDHARTH JAITLY Vs. STATE

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 02.02.2015 whereby his prayer to recall PW.28 (Dr.Rajender Singh) under Section 311 of the Cr.P.C. was rejected.

(2.) The petitioner is an accused in FIR No.747/2007 (PS Prashant Vihar, Delhi) instituted for offence under Sections 364A/302/201/419/420/467 of the IPC. He is alleged to have kidnapped a minor child and thereafter demanded a ransom for the release of such child. The child was later killed even when the ransom amount was paid. The ransom amount and the dead body of the child were recovered at the instance of the petitioner.

(3.) Out of 72 cited witnesses, 56 witnesses have already been examined by now.