ABDUL HAFIZ ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) This is an application for quashing the order dated 31.3.2006 passed by First Additional Sessions Judge, East Champaran, Motihari, in Sessions Trial No. 143/2002 whereby and whereunder he has summoned the petitioners under Section 319 Cr. P.C.

(3.) From the impugned order it appears that two prosecution witnesses who were earlier discharged have been recalled for the purpose of their cross-examination by the accused on payment of cost has not been challenged.