STATE OF HARYANA Vs. SURENDER SINGH

JUDGEMENT

(1.) This order disposes of both the aforementioned petitions filed under Section 482 of Cr.P.C. for quashing of order dated 06.05.2008 passed by Sub Divisional Judicial Magistrate, Guhla vide which evidence of prosecution was closed and order dated 11.11.2008 passed by learned Sessions Judge, Kaithal vide which revision against the said order was dismissed.

(2.) I have heard learned Counsel for the parties and have gone through the whole record.

(3.) Briefly stated, respondent ' accused, Surender Singh is facing trial in FIR No. 56 dated 29.05.2004, registered under Sections 279/337/338/304-A IPC at P.S. Siwan, District Kaithal. Charge against him has also been framed and the case was fixed for prosecution evidence. After availing eight opportunities, prosecution could not conclude evidence and hence, evidence of prosecution was closed vide impugned order of learned trial Court. Feeling aggrieved against the said order State of Haryana filed revision before learned Sessions Judge, Kaithal. However, the revision was dismissed on the plea that the order being interlocutory, the revision against the said order was not maintainable.