Anubha Rawat Choudhary,J. - (1.) Heard Mr. Sreenu Garapati, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mrs. Neetu Sinha, learned counsel appearing on behalf of the opposite party-Central Bureau of Investigation.
(3.) This petition has been filed for the following reliefs: - for quashing the Order dated 26-08-2019, whereby and whereunder the Learned Trial Court allowed the prayer of the prosecution to re-examine the prosecution witnesses under section 311 of Cr.P.C. in connection RC Case No.-6(A)/1997-D pending before the learned court of the Sri Ravi Ranjan Additional Sessions Judge-IV-cum-CBI, Dhanbad though the case record shows that the prosecution evidence closed on 13-03-2018 and the same is illegal and untenable in the eyes of law and further prays to pass such other order(s) deemed fit and proper in the present facts and circumstances of the case in the interest of justice;' ;