1Sl.
204. August 2, 2017 C.R.R. 2533 of 2017 In the matter of: An application under Section 397 read with Section 482 of the Code of Criminal Procedure; In the matter of : Sisir Debnath Versus State of West Bengal & anr. Mr. Avishek Prasad, for the petitioner. Order dated May 8, 2017 passed by the learned Additional Sessions Judge, First Court at Balurghat, Dakshin Dinajpur, in Sessions Case No. 304 of 2016 refusing to defer cross examination of charge sheeted witnesses No. 1, 2, 5, 6, 7, 8 and 9 under Section 231(2) of the Code of Criminal Procedure has been assailed in this revisional application. The learned lawyer appearing on behalf of the petitioner submits that the witnesses are related to each other and, as such, their cross examination on behalf of the defence may be deferred. Mere relationship between the witnesses is no ground to defer their cross examination during trial. Deferment of cross examination of the witness is not ordinarily permitted unless exceptional circumstances justifying such procedure is warranted. No such circumstance is indicated in the factual matrix of the case. Hence, I am not willing to interfere with the impugned order. However, it is open to the petitioner to cross examine the witnesses on the next date fixed in accordance with law, if so advised. The revisional application is, thus, dismissed. ( Joymalya Bagchi, J. )