SURAJ PARKASH LOOMBA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS prays for quashing of order dated 10.07.2014 (Annexure -P7) passed by the learned Judicial Magistrate 1st Class, Ludhiana as well as the order dated 21.10.2014 (Annexure -P9) passed by the learned Additional Sessions Judge, Ludhiana, whereby the petitioners' application dated 07.07.2014 for recalling prosecution witness Bikramjit Singh has been dismissed.

(2.) THE petitioner is accused in FIR No.237 dated 05.08.1998 under Sections 420, 467, 468, 471 and 120 -B of the Indian Penal Code registered at Police Station Sadar, Ludhiana.

(3.) ON 03.07.2014, PW -Bikramjit Singh the Investigating Officer of the case was examined. It is averred that he had left the Court without signing his statement and it was ultimately signed on 07.07.2014. It is on this date that the co -accused of the petitioners, cross -examined the said witness but as the petitioners' counsel was busy in another Court, request was made to defer the cross -examination on their behalf for the post -lunch session. The said request was accepted. However, in the post -lunch session the counsel for the petitioners made a request before the Court for taking up the matter for cross -examination. He was informed that the cross -examination stood completed whereas, the petitioners' lawyer never cross -examined the said witness. PW Bikramjit Singh in the meanwhile, left the Court premises.