- (1.) This application is directed against the order dated 14.6.04 passed by the learned Additional Session Judge, Fast Track, 2nd Court, Siliguir in Sessions case No. 46(5)99. The learned Judge by the impugned order refused the prayer of the petitioner for recalling the Investigating Officer (P.W.18) and for production of the G.D. Entry, in question.
(2.) This has made the petitioner to move this Court against the same.
(3.) Shri Subir Banerjee, learned Counsel appearing in support of the Application being assisted by Shri Jayanta Banerjee submitted that the order passed by the learned Fast Track Court requires to be set aside in view of the fact that a valuable right of the defence has been curbed by the Court in refusing on the first instance to allow the prayer for recalling P.W. 18 (Investigating Officer) and on the second instance the prayer for production of General Diary.;