MAHADEV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned High Court Government Pleader for respondent-State.

(2.) For the sake of convenience, parties are referred to as per their ranking before the trial Court. The petitioner is accused and respondent is complainant - State.

(3.) The accused has filed this petition under Sec. 482 of Cr.P.C., praying to quash the order dtd. 5/6/2023 passed by the III Additional Senior Civil Judge and J.M.F.C., Vijayapur in C.C. No.94/2017, wherein the learned Additional Senior Civil Judge and J.M.F.C., Vijayapura allowed the application filed by accused under Sec. 311 of Cr.P.C., and recalled PW5 to tender crossexamination through video conferencing.