MAHESHWARI PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for quashing the order dated 25.3.2004 passed by the learned 4th Addl. Sessions Judge, Bhagalpur in S.T. No. 37/1996, Tr. No. 360 of 2003 by which the learned trial court has rejected the petition dated 23.2.2004 filed on behalf of the prosecution under section 311 of the Code of Criminal Procedure.

(2.) LEARNED counsel for the petitioner has submitted that the informant of this case is a material witness and he should have been examined, but the court below has not given an opportunity although he was present in court.

(3.) PERUSED the lower court records.