RITIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this writ petition the petitioner has challenged the order passed below Exhibit-201 whereby the application of the present petitioner filed under Sec. 311 of the Code of Criminal Procedure is rejected for recalling of the witnesses PW 18 and PW 1.

(2.) Rule. Rule made returnable forthwith.

(3.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent-State with consent for disposing the petition finally.