P.S. NATRAJAN S/O LATE VIJAY PAL SINGH RESIDENT OF R.K. MISSION ROAD, TUPUDANA, PO & PS DHURWA, DISTRICT RANCHI, JHARKHAND Vs. THE STATE OF JHARKHAND THROUGH ITS CHIEF SECRETARY

JUDGEMENT

(1.) Heard Mr. Alok Anand, learned counsel for the petitioner and Mr. R.R. Mishra, learned G.P. II for the State.

(2.) This writ application has been directed against the order dated 03.12.2015 passed by the learned Additional Judicial Commissioner 1st, Ranchi in S. T. No. 257 of 2006 by which the petitioner was afforded a period of 7 days for adducing his oral and documentary evidence, failing which his defence evidence would automatically be closed. Subsequently, the order dated 05.10.2015 had been passed by which the learned trial court had refused to adjudicate the application preferred by the petitioner with respect to Sec. 15 of the SC & ST (Prevention of Atrocities) Act.

(3.) In I. A. No. 524 of 2016 which is by way of an amendment application by seeking some more reliefs in the main writ application, the prayers which have been made are for quashing of the order dated 12.01.2016 by which the application of the petitioner filed under Sec. 311 of Crimial P.C. for recalling the evidence of P.W. 1 had been rejected. A further prayer has been sought to be added which is for quashing of the order dated 22.01.2016 by which rejection has also been made by the learned trial court with respect to an application filed by the petitioner under Sec. 294 of Cr.P.C.