RANJIT SINGH Vs. STATE AND ORS

JUDGEMENT

(1.) Quashment of the order dated 29.03.2016 passed by the Court of Special Judge Anti Corruption Jammu is sought.

(2.) Accused is facing trial before the Court of Special Judge Anti Corruption Jammu in connection with FIR No.20/2011 P/s VOJ for commission of offence under Section 5(2) PC Act read with Section 161 RPC. The trial is in progress. Prosecution is producing and examining its witnesses.

(3.) The accused has filed an application under Section 540 Cr.PC seeking recall and examination of prosecution witnesses No.8, 10, 12, 15 and 16. By a well reasoned order, application has been rejected.