HARJINDER KUMAR Vs. M/S. SIDHARTH KNITTING WORKS

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (Cr. P.C. for short) seeking quashing of order dated 9.5.2013 (Annexure P -1), whereby application moved by the petitioner under Section 326(3) Cr. P.C. was dismissed. Heard.

(2.) DURING the course of arguments, it has transpired that now the case is listed for defence evidence of the petitioner. Hence, at this stage, the application moved by the petitioner was liable to be dismissed. The case in question is being tried as a summon case. At the stage of leading of defence evidence by the petitioner, the trial Court had rightly dismissed the application moved by the petitioner under Section 326(3) Cr. P.C. No ground for interference by this Court is called for. Accordingly, this application is dismissed.