KALIAMMAL Vs. STATE

JUDGEMENT

(1.) The petitioner is the accused No.3 in C.C.No.44/2013 on the file of the Special Court, for NDPS Act Cases, Pudukottai and he is facing prosecution for offences under the NDPS Act along with other accused. The petitioner filed an application in Crl.M.P.No.68 of 2017 in C.C.No.44/2013 under Sec. 311 Crimial P.C. to recall Solai - Village Administrative Officer (P.W.6), which was dismissed by the trial Court on 10.01.2017, challenging which, the petitioner is before this Court with this petition.

(2.) Heard the learned counsel for the petitioner/A3 and the learned Special Public Prosecutor for NCB.

(3.) The learned counsel for the petitioner/accused submitted that the accused is in judicial custody and that he had not cross examined P.W.6 and therefore, if one opportunity is given to the accused, it will serve the interest of justice.