BIKRAM KESHARI MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Parida, learned counsel for the petitioner and Mr. Mohapatra, learned counsel for the opposite party State.

(2.) Instant petition under Sec. 482 Cr.P.C. is filed by the petitioner assailing the impugned order dtd. 21/12/2022 passed in T.R. Case No.652 of 2019 corresponding to Dhauli P.S. Case No.171 of 2019 by the learned District and Sessions Jude, Khurda at Bhubaneswar whereby an application under Sec. 311 Cr.P.C. for recall and further cross-examination of P.Ws.1,2 and 4 was rejected.

(3.) A copy of the chargesheet is at Annexure-1.