REHANA HARIS Vs. PHILIP SKARIAH

JUDGEMENT

(1.) This is a petition filed by the accused in S.T.No.542/2016 on the file of Judicial First Class Magistrate Court-II, Pathanamthitta.

(2.) In this matter, the accused filed Crl. M.P.No.2274/2022 in the above case to recall PW1 to permit the accused to cross-examine PW1 further. In the petition, it is stated that in order to mark the reply notice and also to put questions regarding the reply notice, PW1 required to be recalled. Annexure-5 is the copy of deposition of the PW1 in the above case. After recording the proof affidavit filed by the complainant in chief examination and marking Exts.P1 to P5, on 4/3/2020, the accused was given chance to cross-examine PW1. Accordingly, PW1 was cross-examined substantially on material particulars.

(3.) It is submitted by the learned counsel for the petitioner that now the case posted for judgment. According to him, recalling PW1 andto examine him in further, is very much essential to put up the defence case.