JAYWANT SHANKAR KENJALE Vs. VASANT NARAYAN JADHAV

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned Counsel for the respondent No. 1.

(2.) RULE. Returnable forthwith. Respondents waive service.

(3.) PETITIONER is challenging the order passed by the Trial Court on an application filed by the respondent - accused for recalling the complainant for further cross-examination.