SANJAY JAIN Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A.16586/2015 (for exemption)

(2.) Ld. Counsel appearing on behalf of the petitioner submits that the previous counsel of the petitioner had appeared on behalf of the accused no. 1, 2(petitioner herein), 3 & 5, who cross-examined CW-1, namely, Ajay Tandon on 23.05.2014. The said counsel put suggestions qua the other accused person but did not put any suggestion for the petitioner herein. Thereafter, petitioner changed the said counsel. On perusal of the cross-examination it revealed that there are no suggestions put qua the petitioner. Thus, it will affect his case.

(3.) Ld. Counsel has drawn attention of this Court to cross-examination dated 23.05.2015 to show that the said counsel has not put any suggestions to the said witness.