P. KAMALAKANNAN Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petitions in Crl.O.P.Nos.5434, 5436, 5437, 5581, 5584 and 5586 of 2024 have been filed seeking to set aside the orders passed by the learned II Additional District Judge (CBI Cases), Coimbatore, in C.M.P.Nos.156, 161, 164, 167, 170 & 173 of 2024 in C.C.Nos. 8 to 13 of 2020 vide orders dtd. 21/2/2024 refusing to waive the cost of Rs.24,000.00 (Rs.4000.00 in each case = Rs.4000.00 x 6 cases) towards recalling of PW3.

(2.) The Criminal Original Petitions in Crl.O.P.Nos.5814, 5818, 5820, 5821, 5822 and 5825 of 2024 have been filed seeking to set aside the orders passed by the learned II Additional District Judge (CBI Cases), Coimbatore, in C.M.P.Nos.154, 159, 162, 165, 168, & 171 of 2024 in C.C.Nos. 8 to 13 of 2020 vide orders dtd. 21/2/2024 dismissing the petition filed under Sec. 311 Cr.P.C., seeking to recall PW1.

(3.) At that stage, the petitioner has filed separate applications in each Calender Case seeking to recall PW1 and PW3 for cross-examination. It was contended by the petitioner that those witnesses were examined in chief during Covid-19 pandemic period and the previous counsel, who had handled the case is a senior citizen and he was having some health issues, was unable to travel from Madurai to Coimbatore and therefore, PW1 was not properly cross examined and PW3 was not at all cross examined. It was also contended by the petitioner that he was suspended from service on 12/6/2017 and subsequently, dismissed from Repco Bank and thereby, he is without job and income.