Jharkhand High Court
Shailendra Kumar Alias Shailendra ... vs The State Of Jharkhand on 31 October, 2017
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No. 87 of 2017
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Shailendra Kumar @ Shailendra Singh .... Petitioner
Versus
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Indrajit Sinha, Advocate &
Mr. Suraj Singh, Advocate
For the State : A.P.P.
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Order No. 08 Dated 31st October, 2017
Heard learned counsel for the parties.
In this application the petitioner has allenged the order dated
19.111.2016passed by learned Additional Sessions Judge, T.T.C., Jamshedpur in connection with S.T. Case No. 412 of 2013, whereby and whereunder, the application preferred by the petitioner u/s 311 Cr.P.C., has been rejected.
It appears that the informant victim was examined and thereafter the defence had her cross examined extensively which runs into 56 paragraphs. Subsequently an application was filed by the defence u/s 311 Cr.P.C. in which it was prayed that the defence be allowed to further cross examine the informant as there has been oversight on the part of the defence. The cross examination of the informant was concluded on 06.01.2015 and thereafter on 08.08.2016 the application u/s 311 Cr.P.C was filed to fill-up the lacuna of the defence and to delay the trial.
The learned trial court has properly juxtaposed the factual aspect of this case with the objects of Section 311 Cr.P.C., while rejecting such application. There being no reason to conclude otherwise, this application fails, which is accordingly dismissed.
(Rongon Mukhopadhyay, J) MK