ANISH MOHAMMED RAWTHER Vs. RBL BANK LTD

JUDGEMENT

(1.) Looking to the facts and circumstances of the case, issuing notice to the respondents is dispensed with. This petition is filed by the petitioner-accused No.2 under Sec. 482 of Cr.P.C. for setting aside the order of the trial Court dismissing the application under Sec. 311 of Cr.P.C. for recalling PW.2 for the purpose of further cross-examination in C.C.No.6795/2019.

(2.) Heard the learned counsel for the petitioner.

(3.) The case of the petitioner is that the petitioner is facing the case before the Magistrate under Sec. 138 read with Sec. 142 of N.I. Act for having issued the cheque which came to be dishonoured and a complaint came to be filed by the respondents against the petitioner. The petitioner pleaded not guilty and claimed to be tried. Hence, on behalf of the respondents, PWs.1 and 2 were said to be examined and further cross-examination of PW.2 is said to be deferred. Subsequently, an application came to be filed which came to be rejected by the trial Court which is under challenge.