BALAPRASANNA Vs. STATE

JUDGEMENT

(1.) THE above revision is filed challenging the order in Criminal M.P.No.614 of 2005 in S.C.No.147 of 2004 on the file of the learned Principal District and Sessions Judge, Madurai dated 7.2.2005.

(2.) HEARD both sides.

(3.) IT is brought to my knowledge that already another revision is entertained by the Court in Crl.R.C.No.101 of 2005, where the trial is stayed and yet another original petition is pending to transfer the trial from the concerned Court. In the light of the pendency of the above matters, as and when the stay is vacated or the above revision is disposed of and if transfer is ordered or if the same Court is permitted to proceed with the trial, the concerned Trial Court should examine the abovesaid Mohandoss as a Court witness when the trial commences.