AVTAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. for quashing the order dated 4.5.2001, Annexure P-1 whereby the petitioner has been deprived of an opportunity to cross-examine the witnesses.

(2.) SHRI R.P. Dhir, learned Counsel for the petitioner submitted that the trial court has recorded the evidence of the prosecution, even though there was no counsel to defend the accused. He submitted that the petitioner is in custody and there is no ground for him to delay the proceedings. He submitted that the order passed by the Special Judge/Additional Sessions Judge is arbitrary.

(3.) I have given my thoughtful consideration to the submissions made by the learned Counsel for the petitioner and find force in it.