ASHOK SIRPAUL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The instant petition is arising out of the dismissal of the application filed by the petitioner under Sec. 311 Crimial P.C. vide order dated 03.10.2016 passed by the learned Special Judge(PC Act)(CBI)-3, South, Saket Courts, New Delhi in C.C. No. 26/12 titled as CBI Vs. S.P. Manickam & Ors.

(2.) The brief facts stated are that the petitioner/accused in R.C. No. 01(S)/91-SIU(X)/CBI/ND under Sec. 120B read with Sections 420/467/468/471 Penal Code read with Sec. 13(2)/13(1)(d) PC Act during the pendency of the trial at the stage of statement of the petitioner/accused moved an application dated 17.09.2016 under Sec. 311 Crimial P.C. in the Court of the learned Special Judge(PC Act)(CBI)-3, South, Saket Courts, New Delhi in C.C. No. 26/12 titled as CBI Vs. S.P. Manickam & Ors., seeking recall of PW1- Arjun Kumar, PW13- S. Maiantony, PW15- Hazari Singh and PW23- Ajit Singh for cross-examination on behalf of petitioner/accused No.2 and M/s Glonare & Alloys Pvt. Ltd./accused No.3.

(3.) Thereafter, the respondent/CBI filed reply to the aforesaid application move by the petitioner therein praying for rejection of the said application of the petitioner in the interest of justice.