GHANSHYAM GUPTA Vs. RAM KISHOR SHARMA

JUDGEMENT

(1.) This instant petition is directed against the order dt. 06/06/2014 passed by the ld. Sessions Judge, Jaipur Metropolitan whereby the revision filed by the petitioner under section 397 Cr. P.C. against the order dt. 19/04/2014 passed by the Trial Court dismissing the application filed by the petitioner under section 311 Cr. P.C., has been dismissed.

(2.) It is contended by the counsel for the petitioner that no reasonable time was granted by the Trial Court for cross-examining the prosecution witnesses and has prayed that right of the petitioner is required to be looked into for considering cross-examination of the prosecution witnesses. He further contended that he wanted to collect certain material which was not made available and therefore, some time was needed and accordingly prayed that the petition be allowed and time ought to have been granted.

(3.) Per-contra, ld. Public Prosecutor for the State submitted that the affidavit was filed on 16/07/2012 and almost more than 10 dates were granted but on one pretext or the other the petitioner sought time delaying the process. He further contended that even cost was imposed by the Trial Court that too has not been deposited and the petition has been filed merely to linger on proceedings before the Trial Court.