MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent

(2.) This petition is filed under sec. 482 of Cr.P.C for quashing the order of rejection of the application filed by the petitioner to permit him to cross examine PW5 filed under sec. 311 of Cr.P.C in C.C.No.5964/2015 on the file of VIII ACMM, Bengaluru.

(3.) Heard learned counsel for the petitioner and learned HCGP for the State.