RAVINDRA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused Nos.1 and 2 in SC.No.186/2023 have invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Cr.P.C. for short) calling in question the legality and propriety of the order dtd. 24/6/2025 passed by the III Additional District & Sessions Judge, D.K. District, Mangaluru. By the said order, the learned Sessions Judge declined to exercise discretion under Sec. 231(2) of the Cr.P.C. and rejected the prayer of the accused seeking deferment of cross-examination of CW1 to CW8 until completion of their examination-in-chief.

(2.) Heard Sri. Vikram Raj A., learned counsel appearing for the petitioners and Sri. Vinay Mahadevaiah, learned High Court Government Pleader appearing for respondent No.1.

(3.) Facts in brief germane are as follows: