ARUMUGAM AND ORS. Vs. THE STATE

JUDGEMENT

(1.) A -1 and A -2 in C.C. No. 111 of 2004 on the file of the learned Chief Judicial Magistrate, Puducherry aggrieved by the dismissal of their Crl. M.P. No. 982 of 2015 filed in C.C. No. 111 of 2004 to recall P.W. - 1 seeks revision of the impugned order dated 10.4.2015. Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor, Puducherry.

(2.) NOW the case is proceeding towards its last journey, chief -examination of the Investigation Officer is over.

(3.) THE learned Additional Public Prosecutor submits that chief -examination of P.W. - 1 was over nearly a decade ago, now, petitioners wants to procrastinate the trial of the case.