BHAWANI SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this petition under Section 482 of the Cr.P.C. the petitioner has challenged the order of the Special Judge (NDPS Act), Javad dated 21.2.2019, whereby the direction to summon additional witnesses under Section 311 of the Cr.P.C. has been issued.

(3.) Learned counsel appearing for the petitioner submits that the trial court has committed an error in summoning the additional witnesses in order to fill the lacuna. He further submits that even the names of the witnesses to be summoned are not mentioned in the order and no opportunity of hearing has been given to the petitioner before passing the order.