BHAGWANT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 challenging the order dated 26.8.2013 (Annexure P -4) whereby evidence of the prosecution was closed. Learned counsel for the petitioner has submitted that only investigating officer remains to be examined in this case and the Trial Court had erred in closing the evidence of the prosecution. Non -examination of the investigating officer shall cause serious prejudice to the petitioner -complainant. Learned counsel has further submitted that the prosecution had colluded with the accused.

(2.) IMPUGNED order dated 26.8.2013 (Annexure P -4) reads as under: -

(3.) NO ground for interference is made out. Dismissed.