PANKAJ BHANDARI,J. - (1.) Petitioner has moved this Criminal Misc. Petition aggrieved by order dated 06.02.2013 vide which the court below rejected the application filed by the accused-petitioner under Section 311 Cr.P.C.
(2.) It is contended by the counsel for the petitioner that the statements of the Investigating Officer was recorded on 24.01.2013 but inadvertently he was not cross-examined with relation to Article-1 which was exhibited by him. The petitioner immediately on 06.02.2013 moved an application before the Court under Section 311 Cr.P.C. for re-summoning Nawab Khan PW-11. The said application was rejected by the Court below.
(3.) Counsel for the petitioner has placed reliance on 2012 (7) SCC 56, P. Sanjeeva Rao v. State of Andhra Pradesh and 2000 (10) SCC 430, Haffman Andreas v. Inspector of Customs, Amritsir .;