PRASHANT SADANAND MORE Vs. MANSI SUNIL LAMBADE

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. With consent of the learned counsel for the parties, matter is taken up for final hearing forthwith.

(3.) This application under Section 482 of the Code of Criminal Procedure, 1973 challenges the order dated 24th March, 2021 whereby the complainant 's application under Section 311 of the Cr.P.C. seeking to summon the material witness was granted by the learned Additional Sessions Judge, Greater Bombay, Mumbai and permitted prosecution to examine the witness, Pusha Baban Mhaske.