NANNEBABU RAMDEV GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is the original accused, who is facing charges in Case No.PW/30/2-22 before the Chief Metropolitan Magistrate, 23rd Esplanade Court, for the offences punishable u/s.354(c), 500, 504, 506 of the IPC.

(2.) On the trial being commenced, the complainant (PW 1) stepped into the witness box on 18/3/2023, and she was examined-in-chief by the Public Prosecutor. On her examination-in-chief being over, the applicant filed an application u/s.231(2) of Cr.P.C, seeking deferral of her Cross Examination, until examination in chief of other interested witness, is concluded.

(3.) This application came to be rejected by recording that such a course is not available.