NAND KISHORE Vs. GIRRAJ

JUDGEMENT

(1.) None present on behalf of the non-petitioners in spite of service of notice.

(2.) This petition is directed against the order dated 20th Aug., '88, passed by the ACJM, Karauli, by which, the petitioner's application u/s. 311, Crimial P.C., has been rejected.

(3.) The petitioner filed a complaint against the non-petitioners u/s. 500, IPC. During the trial of the case, on 10th April, '87, the petitioner moved an application requesting the court to permit him to examine one Bharat Singh, Advocate, and also call for the record of the civil suit pending between the parties. After filing of the said application, the complainant closed his evidence, and the case proceeded further for the statements of the accused persons and their defence. Thereafter on 29th July. '88, the petitioner moved another application u/s. 311, Cr. P.C., which was dismissed by the impugned order.