GURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has assailed the order dated 30.11.2019 passed by Judicial Magistrate Ist Class, Patti, District Tarn Taran vide which the application moved by the petitioner for permission to cross examine the prosecution witnesses has been dismissed.

(2.) Perusal of the record would show that vide order dated 03.09.2019, Judicial Magistrate Ist Class, Patti treated the cross examination of three witnesses to be 'Nil' and adjourned the case for remaining PWs. On 16.07.2019, the case was fixed for prosecution evidence. On that day, learned counsel for accused Gurjit Singh and learned counsel for accused Angrej singh made a statement in the Court that witnesses namely Gurjant Singh, Amarjit Kaur and Massa Singh will be examined by them on the same day at the same time and the witnesses namely Gurdeep Singh, Gurmail Singh, Gurinder Singh, Sukhwinder Kaur and Sukhdeep Singh will be cross examined by the advocates at the same time. PW-Gurjant Singh was examined in chief on 26.08.2019 and his cross examination was deferred at the instance of learned counsel for the accused. Similarly, PW- Amarjit Kaur was examined on 16.07.2019 and PW-Massa Singh was examined in chief on 24.07.2019. Cross examination of all the aforesaid PWs were deferred at the instance of learned counsel for the accused. On 03.09.2019, all the three witnesses namely Gurjant Singh, Amarjit Kaur and Massa singh were present for their cross examinations at the instance of learned counsel for the accused.

(3.) Thereafter, petitioner filed an application for permission to cross examine the prosecution witnesses and the same has been declined vide the impugned order.