SAZZADUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conferencing in view of the present scenario so as to maintain social distancing.

(2.) I have heard Mr. Z. Kamar, learned Senior counsel appearing for the petitioner, and Mr. N. J. Dutta, learned Additional Public Prosecutor, Assam, appearing for the State respondent.

(3.) Sazzadur Rahan has filed this petition under Section 482 of the Code of Criminal Procedure, 1973, read with Sections 401/397 of the Code for quashing of order dated 11.04.2019, passed by the Chief Judicial Magistrate, Kamrup (M), Guwahati, whereby the application filed on behalf of the petitioner/accused under Section 311 of the Cr.P.C. for recalling PW1, PW2 and PW3 for further cross-examination in G.R. Case No. 11132/2013 has been rejected.