SHANKAR DYAL VERMA Vs. RAJANI KANT @ GUDDU

JUDGEMENT

(1.) NO one is present on behalf of opposite party No.1. Mr. Jaiswal is present on behalf of the State.

(2.) THE present application is directed against the order of the Fast Track Court No III, Bettiah in Sessions Trial No. 226 of 1994 whereby he has refused the prayer of the informant and the Public Prosecutor to allow them further time to produce the Investigating Officer to be examined. It is submitted on behalf of the petitioner, who is the informant, that his daughter was brutally murdered by her husband within ten months of her marriage. The Investigating Officer was required to be examined as a prosecution witness but because of connivance of the defence and the learned Public Prosecutor then conducting the trial, no steps were taken over a long period to secure the attendance of the Investigating Officer as a witness. It is submitted that on complaint being made in this regard by the petitioner, the Public Prosecutor was changed and the present Public prosecutor filed an application in this regard also. The Court has noted the various adjournments granted for producing Investigating Officer for examination and ultimately directed that the Court would wait no more.

(3.) WITH the above observation, the criminal revision application is allowed.