G. L. Gupta, J. - (1.) This petition under section 482 Cr.P.C. is directed against the order dated 22.8.1998 passed by the Addl. Chief Judicial Magistrate, Parbatsar whereby he closed the cross- examination of Nasruddin by the counsel for the accused- petitioner.
(2.) Mr. Choudhary contends that the petitioner-accused had a right to cross-examine the witnesses and even if some questions put to the witness could not be allowed by the Court, the counsel for the petitioner ought to have been given opportunity to cross- examine the witness on other points. He submits that as the petitioner has been deprived of his valuable right of cross- examination, it is great injustice to the petitioner.
(3.) Mr. Kurnbhat, on the other hand, pointing out that after the order dated 22.8.1998 the petitioner had made an application before the Magistrate for recalling the order dated 22.8.1998 and learned Magistrate has requested the Sessions Judge to transfer the case to some other Court, contends that there is no need to pass any order on the present petition.;