MOHAMMED KALEEM Vs. ABDUL SAMAD SIDDIQI

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of Cr.P.C., seeking for quashment of the order dated 18.12.2017 passed in C.C.No.1466/2010 by JMFC-II, Raichur, in rejecting the applications filed by the prosecution under Sections 311 and 242(2) of Cr.P.C., which are filed seeking to permit the prosecution by recalling PW.3, the complainant for further evidence for the purpose of marking the documents and to permit the prosecution to produce the documents morefully described in the list of documents.

(2.) Factual matrix of the petition are as under: The petitioner herein being the complainant has filed a private complaint in P.C.No.24/2010 against the accused alleging the offences punishable under Sections 406, 468 and 471 of IPC. The learned Magistrate referred the said complaint under Section 156(3) of Cr.P.C., to the jurisdictional police for investigation and for submitting report. Accordingly, the Investigating Officer conducted the investigation and laid chargesheet against the accused for the offences punishable under Sections 406, 468, 471, 420 and 201 of IPC in C.C.No.1466/2010.

(3.) I have heard the learned counsel for the petitioner as well as the learned High Court Government Pleader for respondent No.2-State and perused the records of the case.