MAHADEVA H. S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent No.1. Considering the facts of the case, issuance of notice to respondent No.2 is dispensed with.

(2.) This petition is filed by petitioner-accused under Sec. 482 of Cr.P.C. for quashing the order dtd. 16/1/2023 passed in Spl.C.No.209/2021 by the Additional District and Sessions Judge, FTSC-I, Mysuru, whereby the trial Court has dismissed the application filed by the accused under Sec. 311 of Cr.P.C. to recall P.Ws.1 to 3 for the purpose of cross examination.

(3.) Heard learned counsel for the petitioner and learned High Court Government Pleader for respondent No.1.