Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment of a learned Single Judge of the Punjab and Haryana High Court, rejecting the petition filed by the appellant. Before the High Court challenge was to the order passed by the learned Judicial Magistrate, Chandigarh, rejecting the application of the appellant seeking re-examination of the witnesses already examined in terms of Section 311 of the Code of Criminal Procedure, 1973 (in short Code).
(3.) The application was rejected by the Trial Court primarily on the ground that the complaint was filed on 19.12.1996. The evidence was closed on 11.3.2004. Under Section 313, Cr.P.C. examination was over on 12.7.2004. The High Court concurred with the view of the Trial Court.;