MOHD. NADIR HUSSAIN Vs. ABDUL ASHIQ

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 482 of Cr.P.C. challenging order dtd. 12/10/2021 passed in M.Cr.C.No.169/2021 by Principal Sessions Judge, Rewa; whereby the revision petition of applicant/accused has been dismissed on the ground that the repeated opportunities were granted to the accused to adduce defence evidence but he failed to do so.

(2.) Counsel appearing for petitioner submitted that valuable rights of petitioner are taken away by closing his rights to adduce evidence.

(3.) He made a prayer that one more opportunity may be given to petitioner to adduce evidence.