SAMANTH Vs. VIPANCHI CHIT FUND LIMITED HYDERABAD

JUDGEMENT

(1.) These Criminal Petitions are filed questioning the orders in Crl. RP No.316 of 2002 and 317 of 2002, dated 25th November, 2002, passed by the Special Judge for Economic Offences-cum-VIII Additional Metropolitan Sessions Judge, Hyderabad.

(2.) Since the parties and the issue involved in both the petitions, are one and the same, they are being disposed of by common order.

(3.) The grievance of the petitioner averred in the petitions, relates to allowing of application under Section 311 Cr.PC to recall PW.1 to file registered Chit agreement, which was not filed earlier. The Trial Court had also recorded reasons as to why the witness has to be recalled and it had also recorded reasons that no prejudice would be caused even if the said document is marked by recalling PW1. The Revisional Court had also recorded reasons and held that the discretion exercised by the Trial Court does not warrant any interference. Assailing the same, the present Criminal Petitions under Section 482 Cr.PC are filed.