AZIM FOUSAN PULPARAMBIL Vs. STATE

JUDGEMENT

(1.) This criminal original petition has been filed to call for the records and to set aside the impugned order dated 14.02.2018 passed in C.M.P.No.209 of 2018 in C.C.No.719 of 2017, on the file of the Judicial Magistrate Court, Sulur, Coimbatore District.

(2.) The petitioner is facing a prosecution in C.C.No.719 of 2017 for the offences under Sections 279, 337 and 304-A IPC before the Judicial Magistrate Court, Sulur, Coimbatore District. The prosecution examined PW1 on 22.11.2017 and on the same day, PW1 was exhaustively cross-examined by the accused. Thereafter, the prosecution examined PW4 and PW5 and they were also exhaustively cross-examined by the accused on 17.01.2018. While so, the accused filed C.M.P.No.209 of 2018 in C.C.No.719 of 2017 under Section 311 Cr.P.C., 1973 to re-call PW1, PW4 and PW5, which has been dismissed by the trial Court on 14.02.2018, challenging which, the accused is before this Court.

(3.) Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) for the respondent-State.