RANJAN DAIMARI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. A.K. Bhattacharyya, learned senior counsel for the petitioners. Also heard Mr. S.C. Keyal, learned standing counsel, appearing for the respondent CBI.

(2.) The present 13 accused/petitioners are facing trial before the learned Court of Special Trial for Sessions Case No.59(K)/2011, Kamrup (M) at Guwahati and the evidence of the prosecution have been concluded by this time and after recording the statement of accused persons under Section 313 CrPC, when the case was fixed for argument, the learned Court refused to entertain the petition filed on behalf of the accused/petitioners to allow time to argue the case by giving a reasonable period, by its order dated 27.12.2018. Challenging the aforesaid order, the present revision has been preferred.

(3.) I have heard the submission of learned senior counsel for the petitioners and the learned standing counsel for the respondent CBI.