NAND KUMAR Vs. GAYATRI

JUDGEMENT

(1.) The present revision petition under Section 397 read with Section 401, Code of Criminal Procedure has been filed against the order dated July, 8, 1999 passed by learned Chief Judicial Magistrate. Jalore in Cr. Misc. Case No. 301/96 whereby the learned Magistrate refused to recall witnesses for cross examination who were examined in absence of husband in a proceeding under Section 125. Cr. P.C.

(2.) Heard the learned Counsel for the revisionist.

(3.) Perused the order impugned.