UMESH B M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Shiva Prasad S., learned counsel appearing for the petitioner and Smt. K.P. Yashodha, learned HCGP appearing for the respondent.

(2.) The petitioner is before this Court calling in question an order dtd. 6/8/2022 passed by the Hon'ble IX Additional District and Sessions Judge, Bengaluru rejecting the application of the petitioner filed under Sec. 311 of the Cr.P.C. seeking recalling of the PW-1 to PW-3 in S.C.No.354/2019, where the petitioner is facing the allegations for offence punishable under Sec. 302 of the Indian Penal Code (the 'IPC' for short).

(3.) Brief facts that leads the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows: