A. SRINIVAS REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/Accused, under Sec. 482 of Code of Criminal Procedure, 1973, to quash the docket order dtd. 23/10/2024 in Crl.M.P.No. of 2024 in C.C.No.131 of 2019 on the file of the Special Judicial Magistrate of First Class, Excise Court at Ongole.

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for respondent/State.

(3.) Learned counsel for the petitioner would submit that the petitioner filed an application to permit him to cross examine PW1 and it was returned by the trial Court by observing that PW2 and PW3 evidence was also closed and the petitioner did not file any petition to recall PW2 and PW3. Learned counsel for the petitioner would submit that the present petitioner also filed application later to recall PW2 and PW3 and they were also returned by the trial Court on 11/11/2024, assigning Crl.M.P.No.8146 of 2024 and the matter was posted to tomorrow ie., 6/12/2024 for judgment.