SHRI KISHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sachin Joshi, learned counsel for the petitioner and Ms. Shamshi Haider, learned Additional Public Prosecutor for the respondent-State.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel appearing for the parties.

(3.) By this petition, the petitioner (accused No.1) has challenged order dated 2.5.2017 passed by the Court of Judicial Magistrate First Class, Nagpur, whereby application filed on behalf of the petitioner for recalling witness for further cross examination was rejected.