RAJAN AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) First informant-alleged victim is in the revision against the order passed by the learned Judicial Magistrate, dismissing the application filed by him under Section 311 Cr.P.C. read with Section 165 of the Indian Evidence Act for permission to examine the Ahlmad to prove the statement of the accused-Sumit Kumar, suffered in a civil suit, SHO to prove the alleged compromise and to recall DW12 for further cross-examination.

(2.) It is undisputed that application was filed by the first informant through its own counsel. Application has not been countersigned by the Public Prosecutor.

(3.) Learned Judicial Magistrate on consideration of the matter, dismissed the application.