(1.) The present petition is directed under Article 226 of the Constitution of India and Section 482 of the Code of Criminal Procedure against the order dated 05.01.2021 passed by learned Chief Judicial Magistrate, Surat, below Exh:59 in Criminal Case No.18712/2019, whereby, the application filed under Section 311 of the Code has been rejected.
(2.) The facts and circumstances giving rise to this application are as under:-
(3.) The Trial Court has rejected the application at Exh:59 observing that, the complainant has examined adequate number of witnesses to prove his case and the present application for examination of witnesses is not necessary for just decision of the case since other witnesses as per the application at Exh:32 for proving the electronic record have already been examined and accordingly, the application has been rejected.