S. GANESAN Vs. STATE

JUDGEMENT

(1.) This petition is filed seeking for a direction to set aside the order passed by the Special Judge/Chief Judicial Magistrate at Tiruvallur in Special Case No.20 of 2011, dated 06.08.019.

(2.) The petitioner is an accused in Special Case No.20 of 2011 on the file of the Special Judge/Chief Judicial Magistrate, Tiruvallur for the offence under Section 13 (1)(d) of Prevention of Corruption Act .

(3.) It is seen that before the trial Court, the prosecution side had completed its evidence and questioned the accused under section 313 Cr.P.C. Thereafter, the petitioner had filed petition in Crl.M.P.No.4576 of 2019 under section 311 of Cr.P.C., to reopen the case in Spl.Case No.20 of 2011 in order to examine five persons as defence side witnesses