RAM PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) By the instant application under section 482 of CrPC the applicant has challenged the order dated 11.3.2011 passed in case No. 3/2011 by Special Judge, Guna whereby application under section 309 of CrPC filed by the applicant for granting two days time for cross-examination of investigating officer on the ground that the certified copies of the statements of the witnesses could not be delivered to the counsel for the applicant was rejected and prosecution evidence was closed by the trial Court.

(2.) Heard learned counsel for the parties. Perused the impugned order as well as the other relevant documents filed alongwith the application under section 482 of CrPC.

(3.) With the aforesaid, this application under section 482 of CrPC is allowed and disposed of.