KIRTIKUMAR Vs. PRAVINBHAI

JUDGEMENT

(1.) By this application, filed under Section 482 of the Code of Criminal Procedure, the applicant (original complainant) has challenged the order dated 22nd June, 2010 passed by the learned 22nd Judicial Magistrate, First Class & 138 Special Court, Nagpur in Criminal Case No. 998 of 2008. By the impugned order, the learned Magistrate has allowed the application filed by the respondent/accused to recall the witness no.1 i.e. complainant for further cross examination.

(2.) In brief, the facts leading to filling of the application are as under :

(3.) Heard the learned counsel for the applicant/orig. complainant and the respondent/accused and perused the records and proceedings.