RAGHUPAL G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner/accused under Sec. 482 of Cr.P.C for quashing the order passed by Special Court in Spl.Case No.24/2015 on rejection of the application filed by the petitioner under Sec. 311 of Cr.P.C pending on the file of III Additional District and Sessions Judge and Special Court for trial of cases relating to Prevention of corruption Act, Dakshina Kannada, Mangaluru in so far as rejecting the prayer to recall PW4 and PW15 is concerned.

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

(3.) The case of the petitioner is that the petitioner is accused facing the trial before the special court for the offence punishable under Sec. 13 (1)(e) read with 13 (2) of Prevention of Corruption act, 1988, now pending on the file of III Additional District and Sessions JUDGE, Dakshina Kannada. During the trial the petitioner said to have filed an application under Sec. 311 of Cr.P.C for recalling PW4 and PW15, which came to be rejected by the trial court, hence he is before this court.