RAMZANI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri N.I. Jafri, learned Counsel for the applicant, learned A.GA. for the State and perused the material available on record.

(2.) This Application Under Section 482 Code of Criminal Procedure has been filed with a prayer to quash the order dated 26.11.2010 passed by Additional Sessions Judge, Court No. 12, Ghaziabad in S.S.T. No. 308 of 2008 (State v. Ramzani) under Section 8/20 of N.D.P.S. Act, PS. Kotwali, District Ghaziabad, whereby the application moved on behalf of the applicant for permission to cross-examine the prosecution witnesses was rejected.

(3.) Learned Counsel for the applicant frankly admitted that there have been some lapses on the part of the counsel for the accused, as he did not cross-examine prosecution witnesses inspite of opportunity granted to him, but subsequently, the accused has changed the counsel and opportunity should be granted to him for cross-examination of the witnesses.