JYOTIRANJAN SAMANTARAY Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. Sahoo, Learned Counsel for the Petitioner, and Mr. Pattnaik, learned Addl. Govt. Advocate.

(2.) THIS revision is directed against the order dated 10.07.2008 passed by J.M.F.C., Bhadrak in G.R. Case No. 691 of 1996 rejecting an application under Section 243 Code of Criminal Procedure

(3.) MR . Pattnaik, learned Add!. Government Advocate vehemently opposes the prayer on the ground that the petition was field at a belated stage after recording of the accused statement and at the time of defence. Apart from that, all the prosecution witnesses were examined since long and cross -examined by each of the accused persons and they were discharged. Sufficient opportunity was given to the accused -petitioner to cross -examine those witnesses. This is an year -old case of 1996 and no scope should be given to any party to protract the litigation. Lastly he submits that the revision is not maintainable since it arises out of an interlocutory order.