S.A. NARAYAN Vs. S.K.SOMASHEKAR

JUDGEMENT

(1.) Looking to the facts and circumstances of the case, issuance of notice to respondent No.2 is dispensed with.

(2.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for setting aside the order in C.C.No.239/2021, on the file of II Addl. Chief Judicial Magistrate, Bengaluru Rural District, Bengaluru and to allow the application filed under Sec. 311 of Cr.P.C. for seeking recall of P.W.1 for cross-examination.

(3.) Heard Sri.Venugopal, learned counsel for the petitioner.