NARPAT CHAND LODHA Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to to set aside the judgment and order of dismissal of the petition filed under Section 311 Cr.P.C. to permit the petitioner to cross examination of PW1 before the trial court and the same was dismissed by the learned XVI Metropolitan Magistrate, George Town, Chennai, Chennai District in Crl.M.P.No.13106 of 2019 in CC.No.206 of 2015 dated 04.01.2020.

(2.) The learned counsel for the petitioner submitted that the dispute is between the husband and wife, and only P.W.1 was not cross examined in CC.No.206 of 2015. He further submitted that at the time of chief examination of P.W.1, the petitioner's counsel could not cross examine P.W.1 for his personal inconvenience, therefore, one more opportunity may be given to the petitioner to cross examine P.W.1.

(3.) Heard Mr. S. Thiruvengadam, the learned counsel for the petitioner and Mr. M. Mohamed Riyaz, learned Additional Public Prosecutor for the respondent.