THIPPESWAMY Vs. ENGERY AND FAMILY HEALTH CARE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for quashing the impugned order passed by the Trial Court in C.C.No.14234/2016 and the application filed by the petitioner under Sec. 311 of Cr.P.C. which came to be rejected.

(2.) Heard the arguments of learned counsel for the petitioner and learned counsel for the respondent.

(3.) The case of the petitioner is that the respondent filed complaint under Sec. 200 of Cr.P.C. against the petitioner for the offence punishable under Sec. 138 of N.I. Act. The respondent also lead evidence and the petitioner also examined himself as D.W.1 and after the completion of the evidence of the defence, the application came to be filed under Sec. 311 of Cr.P.C. for recalling P.W.1 for the purpose of further cross- examination which came to be dismissed which is under challenge.