K.S. Rathore, J. - (1.) The present criminal misc. petition under Section 482 Cr.P.C. is directed against the order dated 21.01.2009 passed by the Additional District Judge (Fast Track) No.1, Jaipur City, Jaipur in Sessions Case No. 9/2008(41/2006), whereby the evidence of the prosecution has been closed except two witnesses.
(2.) Brief facts of the case are that the Special Public Prosecutor filed an application before the trial Court on 21.01.2009 for summoning witnesses namely, Pragati Vyas, Ved Vyas, Govind Narain Purohit, Dinesh Vasistha, Dr. Rajeshwari, Dr. Hira Lal Bairwa, Dr. Narendra Sharma, Dr. V.L. Kathia, Dr. Purushottam Meena, Dr. Rajesh Verma, Dr. S.K. Pathak and two Judicial Officers, namely Shri Kamal Chhangani and Shri Hari Mohan Gupta, but the said application was opposed by the Counsel for the accused-respondents on the ground that the accused are undergoing trial in this case for last 11 years and the prosecution is delaying the matter and is having no interest in producing the witnesses. The trial Court after hearing the arguments of both the sides, closed the evidence of the prosecution witnesses except two Judicial Officers, vide its order impugned dated 21.01.2009.
(3.) Aggrieved and dissatisfied with the order dated 21.01.2009, the petitioner had preferred a criminal revision before this Court which was registered as S.B. Criminal Revision Petition No. 265/2009- State of Rajasthan v. Bharat Bhushan Pareek and Others , and the same was dismissed as withdrawn by this Court vide order dated 16.03.2009 with liberty to file fresh petition under Section 482 Cr.P.C.;