STATE Vs. SURINDER MOHAN

JUDGEMENT

(1.) VIDE this order, I intend to dispose of aforesaid Criminal Revision and Bail Application. Cr. Rev. No. 20/2006

(2.) THE instant revision petition has been filed by the State against the order of learned 1st Additional Sessions Judge, Jammu, dated 19.11.2005 vide which the prosecution evidence was closed by the order of the Court.

(3.) MR . Salathia at the very outset submits that no doubt in the present petition, the State has impugned primarily the aforesaid order dated 19.11.2005, but the substantive relief sought herein is of seeking an opportunity for producing Investigating Officer of this Case. He submits that after the evidence of the prosecution was closed vide order dated 19.11.2005 (Annexure -A), the State had moved an application under Section 540 Cr.P.C., on 07.01.2006 seeking permission to produce the Investigating Officer and the said application also stands dismissed by the Trial Court vide order dated 11.02.2006 (Annexure -B). Therefore, for all intents and purposes, the State is virtually impugning order dated 11.02.2006 also.