M. SUBBARAO Vs. P. SATHYA NARAYANA RAO

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Cr.P.C.,(old) 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') seeking to set aside the order dtd. 11/9/2024 in C.C.No.7859/2021 passed by the learned Additional Civil Judge and JMFC, Sindhanur in the proceedings initiated under Sec. 138 of Negotiable Instruments Act by the respondent against the petitioner.

(2.) The grievance of the petitioner is that, he had filed an application under Sec. 311 of Cr.P.C. to recall PW.1 i.e, respondent herein for further cross-examination since some important questions were left over for cross-examination which are necessary for just decision of the case.

(3.) I have carefully perused the impugned order dtd. 11/9/2024 passed by the Additional Civil Judge and JMFC, Sindhanur which depicts that the petitioner-accused failed to cross-examine PW.1 inspite of granting sufficient opportunities by the Trial Court. Now the case is posted for final arguments on 8/10/2024.