- (1.) The contour of the facts, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that on the statement of petitionercomplainant Harinder Kumari wife of Madan Mohan (for brevity "complainant"), a criminal case was registered against the accused private respondents, vide FIR No.109 dated 26.7.2005 (Annexure P2), on accusation of having committed the offences punishable under sections 307, 323 and 149 IPC by the police of Police Station Mahilpur, Distt.Hoshiarpur.
(2.) After framing the charges, the case was fixed for prosecution evidence. Statements of Harinder Kumari (PW4) and her husband Madan Mohan (PW5) were recorded by the trial Judge on 10.3.2009. Thereafter, an application (Annexure P4) was moved for their re-examination under section 311 Cr.PC. The trial Judge dismissed the application, by virtue of impugned order dated 19.2.2010 (Annexure P1).
(3.) The petitioner-complainant did not feel satisfied and preferred the instant petition for quashing the impugned order (Annexure P1), invoking the provisions of section 482 Cr.PC.;