THULJA TRADERS Vs. VENKATESH TRADING COMPANY

JUDGEMENT

(1.) This Criminal Original Petition has been filed challenging the order passed in Crl. M.P. No. 10085 of 2018 in C.C. No. 935 of 2014 dtd. 21/12/2018 on the file of the Metropolitan Magistrate, Fast Track Court - IV, George Town, Chennai, dismissing the application filed under Sec. 311 of Cr.P.C.

(2.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondent and perused the materials available on record.

(3.) From the records, it is seen that the petitioner was already permitted to cross examine P.W.1 on many occasions and since the petitioner had not used the opportunities. P.W.1's cross was closed earlier. However, on a petition filed under Sec. 311 of Cr.P.C, the petitioner was cross examined on 8/5/2018 and 12/6/2018 elaborately. Thereafter, again the petitioner has filed the present petition to recall the same witness to be cross examined as a new counsel has been engaged by him. Now this case posted on 11/2/2019 for the defence side witness.