JAGADISH KUMAR MUNI Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner has instituted the present Criminal Miscellaneous Case under Sec. 482 of the Code of Criminal Procedure , 1973/ Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, invoking inherent jurisdiction of this Court, seeking recall of PW-29 and PW-41 for the limited purpose of further examination, so as to clarify and complete their testimonies on certain material and relevant issues arising during the course of trail.

(2.) The brief facts of the case are as follows:

(3.) Heard Learned Counsel for parties and perused the documents placed before this Court.