ANSAD BADRUDDIN Vs. STATE OF U. P

JUDGEMENT

(1.) Heard Sri Ishan Baghel, learned counsel for the petitioner and Sri Pradeep Tiwari holding brief of Sri Shiv Nath Tilhari, learned counsel for opposite party no. 2 as well as Sri Ram Raj, learned AGA for the State.

(2.) By means of this petition under Sec. 482 Cr.P.C., the petitioner has prayed the following main reliefs:

(3.) At the very outset, learned counsel for the petitioner has informed that the cross-examination of PW-1 has been done by the present petitioner, however the same opportunity has been closed for other co-accused persons. Learned counsel for the petitioner has drawn attention of this Court towards Annexure No. 1 showing the orders dtd. 24/4/2023, 2/5/2023 and 15/5/2023 whereby the examination-in-chief of PW-3, PW-5, PW-6, PW-7 has been done, however none of the aforesaid prosecution witnesses have been permitted to be cross- examined by the petitioner and the order dtd. 15/5/2023 reveals that the learned trial court has observed that after recording the examination-in-chief of all the prosecution witnesses, the opportunity of cross-examination would be provided to the petitioner.