HARBHAJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present application is for condonation of delay of 745 days in filing the present revision petition, which is supported by the affidavit of the petitioner.

(2.) In view of the reasons stated in the application that the earlier revision petition filed by the petitioner i.e. CRR-3649-2018, which was adjourned sine die on 8/1/2019 and later on, vide order dtd. 6/9/2022, it was dismissed as withdrawn with liberty to file afresh, the present application is allowed and the delay of 745 days in filing the revision petition is hereby condoned.

(3.) The challenge in the present petition is to the order dtd. 1/6/2018 passed by learned Additional Sessions Judge, Ludhiana, whereby the application under Sec. 311 Cr.P.C. filed by the petitioner for recalling the Investigating Officer, namely, Surjit Singh (since retired) for cross-examination, has been declined.