AKHILESH SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) for quashing the order dated 31.7.2002 passed by Sri. V.K. Singh, J.M. 1st Class, Saharsa in Complaint Case No. 676-C of 1994 by which he has recalled the complainant-Opposite Party No. 2 for his cross examination.

(2.) HEARD.