S.G.CHATTOPADHYAY,J. - (1.)This Criminal Revision Petition is directed against the impugned order dtd. 27/7/2021 passed by the learned Sessions Judge in Criminal Revision No.06 of 2019 affirming the order dtd. 14/6/2019 passed in N.I Case No. 11 of 2016 refusing to grant further adjournment in favour of the petitioner (accused) to adduce evidence of defence witnesses.
(2.)Heard Mr. S. K. Deb, learned Sr. Advocate appearing for the petitioner along with Ms. Ria Chakraborty, Advocate. Also heard Mr. Samar Das, learned counsel appearing for the private respondent and Mr. Ratan Datta, learned Public Prosecutor representing the State.
(3.)Short question involved in this criminal revision petition is about the correctness of the impugned order passed by the learned Chief Judicial Magistrate, South Tripura, Belonia refusing to allow further chance to the accused (petitioner herein) for adducing evidence of defence witnesses.
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