MR. GANESH BHANDARY Vs. SRI. VINCENT DCOSTA@ CYRIL

JUDGEMENT

(1.) The petitioner who is the accused in C.C.No.5612/2012 has sought for quashing the order dated 08.11.2013 at Annexure-A passed by the learned JMFC (V Court), Mangalore and the order dated 16.11.2013 passed by the IV Additional District and Sessions Judge, D.K., Mangalore in Crl.R.P.No.249/2013 at Annexure-B and also prayed for giving an opportunity to him to lead further evidence by allowing the application filed under Section 243(2) of Cr.P.C.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) As could be seen from the records, the application filed by the accused-petitioner before the trial Court in C.C.No.5612/2012 under Section 243(2) of Cr.P.C was dismissed. Being aggrieved by the said order, the accused-petitioner had filed a Revision Petition before the IV Additional District and Sessions Judge, D.K., Mangalore. The said Revision Petition was also dismissed.