K.JAYASANKAR Vs. M.NACHIMUTHU

JUDGEMENT

(1.) The present petition is filed to set aside the order dated 14.10.2019 made in Crl.R.P.No.28 of 2019 passed by the learned Principal Sessions Judge, Erode, confirming the order dated 24.07.2019 made in C.M.P.No.4875 of 2019 in STC.No.536 of 2017 on the file of the learned Judicial Magistrate/Fast Track Court, No.2, Erode.

(2.) The ground, on which the petitioner's application under Section 311 Cr.P.C came to be rejected, was that though the petitioner was extended sufficient opportunities to cross examine PW1, he has not availed the same.

(3.) The learned counsel for the petitioner would submit that during the course of the proceedings, settlement talks were initiated and owing to such talks, the petitioner was not in a position to cross examine, though the Trial Court had earlier allowed their application under Section 311 Cr.P.C. Hence, he would make an earnest request to given him an opportunity and also would submit that they are willing to complete the cross examination within a stipulated time.