BABULAL CHOUDHARY Vs. LAXMAN DAS BAJAJ AND ANR.

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C., 1973 against the order dated 24.08.2017 passed by learned Additional sessions Judge (Women Atrocities Cases), Udaipur in Criminal Revision No.34/2017 by which he has dismissed the revision preferred on behalf of the petitioner and upheld the order dated 20.05.2017 passed by learned Special Judicial Magistrate (N.I. Act Cases) No.2, Udaipur in Regular Criminal Case No.1325/2013 whereby the application for defence evidence was dismissed.

(2.) The learned courts below have rightly closed the defence evidence on account of the petitioner not submitted the same even after given sufficient opportunities.

(3.) Learned Public Prosecutor submits that any reopening of defence evidence shall prolonged the proceedings.