ERAIAH Vs. MAHADEVA

JUDGEMENT

(1.) The petitioner in this writ petition calls in question order dtd. 23/2/2022 passed by the IV Additional Civil Judge and JMFC, Mysuru in C.C.No.2100 of 2015 rejecting the application filed by the petitioner under Sec. 311 of the Cr.P.C. seeking recall of PW-1 for further cross-examination.

(2.) Heard Sri.Praveen Kumar.G.S., learned counsel for petitioner.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows: The petitioner and the respondent are parties to a transaction which resulted in the respondent registering a complaint under Sec. 200 of the Cr.P.C. for offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 and Sec. 420 of the Indian Penal Code. Since the issue revolves round on a narrow compass, other details about the transaction or the proceedings are not necessary to be noticed.