ANANTHARAJU M. Vs. CHANDINI M. B.

JUDGEMENT

(1.) This petition by the respondent in Crl.Misc.214/2023 on the file of the I Additional Principal Judge, Family Court, Tumakuru is directed against the impugned order dtd. 1/4/2025 whereby the application I.A.No.8 filed by the petitioner under Sec. 311 of Cr.P.C. to recall P.W.1 for further cross-examination was rejected by the trial Court.

(2.) A perusal of the material on record would indicate that the petitioner is the husband of the respondent who instituted the aforesaid proceedings under Sec. 125 of Cr.P.C. against the petitioner, who is contesting the said proceedings.

(3.) The respondent/wife herein got examined herself as P.W.1 and was cross-examined by petitioner, who subsequently made a request of the petitioner for further cross-examination of P.W.1 having been rejected by the trial Court vide order dtd. 22/11/2024, the petitioner approached this Court in Crl.P.No.13170/2024 which was allowed and disposed of by this Court by issuing various directions vide order dtd. 7/1/2025 as hereunder: