JOYMALYA BAGCHI,J. - (1.) In Re : C.R.R. No. 3909 of 2016 + CRAN 1377 of 2017 with CRR 3555 of 2016 + CRAN 1550 of 2017 These two revisional applications are taken up together as they relate to the same prosecution.
(2.) In CRR 3555 of 2016 the petitioners have assailed order dated 04.08.2016 whereby learned Magistrate imposed cost upon his client for seeking an adjournment of cross-examination of the prosecution witnesses. During the pendency of the aforesaid revisional application, by order dated 17.11.2016, learned Magistrate closed the prosecution evidence which came to be assailed in CRR 3909 of 2016.
(3.) Learned Counsel appearing for the petitioners submitted that the prayer for adjournment of cross-examination was made as they have not been given the copies of the annexures to the affidavit in chief filed on behalf of the opposite party/complainant.;