AJAY GUPTA Vs. STATE THR. C.B.I.

JUDGEMENT

(1.) Crl.M.A. No. 13414/2016 Issue notice. Ms. Behura, SPP for CBI, accepts notice.

(2.) I have heard the submission of learned counsel for the appellant as well as learned counsel for CBI at some length and proceed to dispose of this application.

(3.) The appellant has preferred this application under Sections 243/311 Cr.P.C. to seek recall of witnesses PW2 -Raj Kumar, PW3 -Satpal, and PW5 - Inspector CBI R.V.S.Lohmor. The background in which the recall of the said witness has been sought may first be noted.