MOHITOSH BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application is directed against Order dtd. 24/4/2024 passed by the Learned Additional District and Sessions Judge Tehatta Nadia in SC Case No. 25(05) of 2017 ST No-8(12) of 2017 in connection with Murutia Police station case No. 53/11 dtd. 8/5/2011 rejecting the petition filed by Learned Advocate for the defence praying for cross-examination of P.W.1 and C.S.W.2 and 3 together.

(2.) The ground of the petitioners in the petition under Sec. 231(2) CrPC is that P.W.-1 and other witnesses are interested witnesses and if they are not cross examined together the defence of the accused persons would be disclosed. The Learned Trial Judge upon considering the Petition and upon hearing the Learned Advocates was pleased to dismiss the petition under Sec. 231(2) CrPC by observing and directing as follows:

(3.) The petitioners being aggrieved by the Order passed by the Learned Trial Judge has come up with the instant application.