SINDHU Vs. STATE

JUDGEMENT

(1.) The present Criminal Revision Case has been filed praying to set aside the order dtd. 2/3/2022 passed in Cr.M.P.No.143 of 2022 in C.C.No.5 of 2017 on the file of the learned Special Judge, Special Court under TNPID Act, Coimbatore.

(2.) The case of the petitioner is that the petitioner is arrayed as A-3 in the above referred calender case. The said case has been registered as against the petitioner and 2 others for the offences under Ss. 120(B), 420 of IPC and Sec. 5 of TNPID Act. Now, the said case has been posted for examination of the defence witnesses. Ofcourse, on behalf of the prosecution, nearly 81 witnesses have been examined. In the said occasion, the petitioner herein filed a petition under Sec. 315 of Cr.P.C. praying to examine her as defence witness. The learned Special Judge, Special Court under TNPID Act, Coimbatore, after affording an opportunity to the respondent police, by order dtd. 2/3/2022 dismissed the said petition.

(3.) Challenging the same, the petitioner is before this Court with the present Criminal Revision Case.