ROOP SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) PETITIONER has filed this petition under section 482 of Cr.P.C. being aggrieved by the order dated 13.2.13 passed by the court of Additional Sessions Judge, Pichhore, District Shivpuri in session trial No. 266/12 whereby an application under Section 311 of Cr.P.C. filed by the petitioner for recalling the witnesses of the prosecution No. 1 to 5 for cross -examination.

(3.) ON perusal of the impugned order, it transpires that reasons assigned by the petitioner/accused for recalling the witnesses for cross -examination does not appear to be convincing. Moreover, it has not been stated in the application that what questions are to be asked by the petitioner/accused from the said witnesses. The learned trial court has not committed any error in dismissing the application. Hence, the petition being devoid of merit and substance is hereby dismissed.