KARTHIK Vs. T. YADVA MURTHY

JUDGEMENT

(1.) Learned counsel for the petitioner/accused submits that the matter is posted for final arguments on 18.08.2021. Though the case is pending before the Court for more than one and a half years, for the first time, the matter is posted before the Court only today. Therefore, in order to avoid unnecessary delay in disposing of the case before this Court as well as before the Trial Court, it is proper to dispense with the notice to the respondent/PW.1.

(2.) This petition is filed by the petitioner/accused under Section 482 of Cr.P.C. for setting aside the order of dismissal of the application filed by him under Section 311 of Cr.P.C. and to allow the said application filed for recalling PW.1/respondent for further cross-examination.

(3.) Heard learned counsel for the petitioner- accused.