AKRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By the instant application, the applicant is challenging the order dtd. 27/10/2021 passed by the trial court whereby the application filed by the present applicant under Sec. 311 of Cr.P.C has been rejected.

(2.) The Court has rejected the application on the ground that the witnesses who are to be called by the present applicant have already been cross examined and sufficient opportunity was granted to the counsel to cross examine them. They put sufficient question with those witnesses, therefore, their recall is not necessary.

(3.) Counsel for the applicant submits that some documents have been filed by the present applicant to indicate that cause of death is road traffic accident and those documents are on record.