H.S.RAMU Vs. K.RAGHUNANDAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the respondent. Perused the record.

(2.) The present petition is filed calling in question the order passed by the learned Magistrate, 22nd ACMM, Bangalore in C.C.No.11865/2004 dated 08.04.2013 and also the order of the 5th Additional City Civil and Sessions Judge, Bangalore City in Crl.RP.No.149/2013 dated 21.02.2013.

(3.) In both the above said orders, the Courts have refused to grant an opportunity to the accused to lead evidence on his side and the application filed by the accused- petitioner under Section 233 (1) of Cr.P.C. has been rejected.