(1.) Cr.M.P(M) No. 2062 of 2019
(2.) An affirmative order recorded, upon, an application cast under Section 311 of Cr.P.C, instituted before the learned Special Judge, Chamba, has brought grievance, to the petitioners/accused, and, has led them, to, institute thereagainst, the instant petition before this Court.
(3.) The afore application was constituted, after, recording, of, depositions, of, 6 prosecution witnesses. The reason set forth therein, are, embodied in the factum, that, though the Investigating Officer concerned, in, contemporaneity, or earlier, vis-a-vis, his instituting a report, under, Section 173 Cr.P.C, before the learned Court concerned, had, recorded their statements under Section 161 of Cr.P.C, yet inadvertently they remained undisclosed in the list, of, the prosecution witnesses, as, became appended alongwith, the, afore report.