MUKUND CHANDI BAMMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before this Court calling in question an order dtd. 1/7/2022 passed by the XXXII Additional Chief Metropolitan Magistrate, Bangalore rejecting the application of the petitioners filed under Sec. 311 of the Cr.P.C. seeking permission to cross-examine P.Ws.1 to 3.

(2.) Heard Sri.Melanie Sebastian, learned counsel appearing for the petitioners and Smt.K.P.Yashodha, learned High Court Government for the respondent No.1.

(3.) Brief facts that lead the petitioners to this Court in the subject petition, as borne out from the pleadings, are as follows: