UNION TERRITORY OF J&K Vs. SONAULLAH AHANGER

JUDGEMENT

(1.) The petitioner has challenged order dtd. 27/3/2021 passed by learned Special Judge Anticorruption Anantnag in a case titled State vs. Sonaullah Ahanger and Ors, arising out of FIR No.14 of 1993. By virtue of the aforesaid order the learned Special Judge has closed the prosecution evidence.

(2.) It has been contended by the petitioner that the impugned order passed by the trial court is not legally sustainable and it has resulted in miscarriage of justice. It has been further contended that delay in trial was not attributable to the petitioner but it was attributable to the accused persons, as they kept on absenting themselves on different dates of hearing before the trial court. It is also contended that the Investigating Officer is architect of a case and it was incumbent upon the trial court to record his statement, but without doing so, the trial court has directed the closure of evidence of prosecution.

(3.) I have heard learned counsel for the parties and perused the impugned order and grounds of challenge.