DILAWAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner impugns the order of Additional Sessions Judge, Rohtak, dated 25th September, 1987, whereon he set aside the order of the trial Magistrate dated 16th July, 1987, recalling Dr. S.S. Singla, a witness for the prosecution, for purposes of his cross-examination, this doctor had been examined on behalf of the prosecution to support its case but his cross-examination was deferred in order to accommodate the counsel for the respondent-accused as he was not available on that particular date of hearing. Later, somehow this doctor did not appear even though he had been bound for the next date of hearing. It was only towards the end of the prosecution case that it came to light that the counsel for the respondent did not have the opportunity to cross-examine the doctor. The trial court, therefore, thought it proper to recall him for the said purpose. On a revision petition filed by the respondent before the Additional Sessions Judge, the said order of the trial magistrate was set aside.

(2.) LEARNED counsel for the petitioner now urges with some amount of vehemence that no revision petition was competent before the Additional Sessions Judge in view of the provisions of section 397(2), Code of Criminal Procedure, and his order has to be set aside being without jurisdiction. To sustain this stand, he firmly relies on Chander Bhan v. State of Haryana, 1975 C.L.R. 253. Having perused the judgment I find that the stand of the petitioner is well-merited. For the reasons recorded therein, I allow this petition and set aside the order of the Additional Sessions Judge.