VASANTH KUMAR R. Vs. KRISHNA PRASAD M.

JUDGEMENT

(1.) Looking to the facts and circumstances of the case, issuance of notice to the respondent is hereby dispensed with.

(2.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for setting aside the order of rejection of application under Sec. 311 of Cr.P.C. for recalling the D.W.1 for leading further evidence in C.C.No.1814/2018 vide order dtd. 30/12/2022.

(3.) Having heard the arguments of learned counsel and on perusal of the records, especially the impugned order passed by the trial Court, wherein the petitioner has filed an application under Sec. 311 of Cr.P.C. The learned counsel for the respondent-complainant submitted no objection to allow the application with cost. In spite of the same, the trial Court has rejected the application, which is under challenge.