PREM Vs. STATE OF UTTARANCHAL AND ANR.

JUDGEMENT

(1.) HEARD Sri K. S. Verma, learned counsel for the applicant and Sri J. P Joshi, learned counsel for the Opposite Party No. 2.

(2.) THE petition was moved under Section 482 of the Cr. P C. with a prayer that the Investigating Officer examined in the trial need to be recalled so that he may be cross-examined about the exist­ence of the special report of the incident. An application after cross-examination of the investigating Officer was submitted before the concerned Sessions Judge, who rejected it on merit. The Head Moharrir examined in the case as P.W. 7 had comprehensively been cross-exam­ined on this point and therefore, there was no occasion to recall the Investigat­ing Officer for further cross-examination.

(3.) THE petition is hereby dismissed.