B.SHANMUGAM Vs. STATE

JUDGEMENT

(1.) This revision has been filed as against the order passed by the learned Judicial Magistrate, Thruvaiyaru in Crl.M.P.No.1183 of 2022, dtd. 4/4/2022, thereby dismissed the petition filed under Sec. 243 of Cr.P.C to examine the defence side witnesses.

(2.) Thepetitioner is the sole accused in Crime No.11 of 2019 for the offences under Ss. 465, 467, 468, 468, 471 and 120 of I.P.C. After examination of the prosecution witnesses and when the matter was posted for defence side witnesses in C.C.No.01 of 2011 on the file of the learned Judicial Magistrate, Thiruvaiyaru, the petitioner filed a petition in Crl.M.P.No.1183 of 2022 in C.C.No.01 of 2011 on the file of the learned Judicial Magistrate, Thiruvaiyaru, under Sec. 243 of Cr.P.C to examine the following witnesses:-

(3.) The learned counsel appearing for the petitioner would submit that C.C.No.01 of 2011 is posted before the trial Court tomorrow ie., on 27/4/2022 and he is ready to examine atleast two of the list of witnesses, viz., witness Nos.1 and 2, to disprove the case of the prosecution and he may be given liberty to putforth his case by examining the defence witness.