Janak Raj Kotwal, J. - (1.)Petitioner, Manish Suri, who is accused No. 2 in the charge-sheet arising in FIR No. 36/2013 of Police Station, Crime Branch, Jammu under sections 120-B, 420,451, 468 and 471 RPC read with 5(2) PC Act pending in the court of learned Special Judge, Anti Corruption, Jammu, moved an application under section 344(1-a) read with section 205 Cr.P.C. seeking adjournment of the proceedings in the case sine die and his exemption from personal appearance in the court on the ground that the investigating agency has been permitted to file supplementary charge-sheet and pursuant thereto multiple charge-sheets have been filed and many more are expected to be filed in terms of section 173 (8) Cr.P.C so trial should be deferred till all the charge-sheets are filed. Learned trial court rejected the prayer and dismissed the application vide order dated 07.06.2016 . This order is impugned in this revision petition.
(2.)There is no representation on behalf of the petitioner and there was no representation on his behalf on the previous date too.
(3.)Heard learned Government Advocate appearing on behalf of the State.