AZAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 (here -in -after called 'Cr.P.C.') for quashing the order dated 11.05.2015, passed by learned Additional Sessions Judge, Mewat, vide which the application filed by accusedpetitioner to recall PW2 Mohd. Hafiz Niaj and PW5 Jumrat, has been dismissed.

(2.) PETITIONER Azad is facing the trial for the offences punishable under Sections 304 -B, 498 -A, 406 read with Section 34 of the Indian Penal Code, 1860 (here -in -after called 'IPC') on the allegations that Astuna, the niece of the complainant, who was married with the present petitioner was treated with cruelty for the demand of an Alto car and Rs.1,00,000/ -. She was administered poison and killed.

(3.) DURING the trial, an application under Section 311 Cr.P.C. was moved by the petitioner -accused for recalling PW2 Mohd. Hafiz Niaj and PW5 Jumrat for cross -examination on the ground that they were not properly cross -examined on some technical points and material questions could not be put to them.