NARAHARI LENKA AND ORS. Vs. STATE OF ORISSA

JUDGEMENT

(1.) COPY of the petition has been received by the Learned Counsel for the State. On the consent of the Learned Counsel for the parties, the matter is taken up for final disposal at the stage of admission.

(2.) HEARD .

(3.) LEARNED Counsel for The Petitioners states that inadvertently during the cross examination of P.W. 15 some contradiction in the evidence of P.W. 16 could not be confronted and in order to confront the contradictions brought out in the statement 0.1 P.W. 16, it was essential for further cross -examination of I.O. -P.W. 15. He states that for the sake of justice, the order dated 12.5.2008 be quashed and direction be given to recall I.O. -P.W. 15 for further cross -examination by The Petitioners.