(1.) This Criminal Original Petition is filed to call for the records and set aside the order dated 18.04.2016 passed by the Mahila Court, Chennai, dismissing Crl.M.P. No.4532 of 2016 with regard to recall of P.W.1.
(2.) A vignette of the facts leading to the filing of this petition is as under:
(3.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.