High CourtsSingle Bench(2026) 02 MP CK 1699

Babu Kha And Others vs Rauf And Others

Madhya Pradesh High Court, Indore Bench · Decided on 10 February 2026

HON’BLE JUDGES
Gajendra Singh, J
RESULT
Dismissed
CASE NUMBER
Criminal Revision No. 5892 Of 2025

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Judgment

5 paragraphs · 310 words

Gajendra Singh, J

1.

This criminal revision under Section 438 & 442 of BNSS, 2023 is preferred being aggrieved by the order dated 29.10.2025 in ST No.62/2021 by Second Additional Sessions Judge, Bagli, District Dewas, whereby an application preferred under Section 348 of BNSS, 2023 has been allowed for further cross-examination of Babu Khan (PW-1) and Aslam Khan (PW-3).

2.

The order has been challenged on the ground that the order recalling the witnesses for further cross-examination at this stage will cause grave prejudice to the prosecution and the complainant, as there is a real risk of the witnesses being tampered with or pressurized after a prolonged period, which is contrary to the mandate of a fair and speedy trial. Due to physical condition as a result of injuries sustained, it would be very difficult for the revision petitioners to appear for an exhaustive second round of examination.

3.

On perusal of the record, it is seen that on the report of the revision petitioners, Crime No. 463/2021 was registered at Police Station Bagli, District Dewas, and on the report of the respondents, Crime No. 461/2021 was registered. The case against the respondents was pending before the Sessions Court, whereas the case against the revision petitioners was pending before the Magistrate Court. The revision petitioners were examined before the Sessions Court, and thereafter, the case against the revision petitioners, being a counter case, was committed to the Sessions Court. In this backdrop, the Sessions Court permitted further cross-examination by allowing the application for further cross-examination of the present revision petitioners. Since the present revision petitioners are facing trial before the same court, there is no illegality in the impugned order. The impugned order is just and proper, and no case for interference is made out.

4.

In view of above, present criminal revision stands dismissed. No order as to costs.