RAJAGOPAL S/O. SUBBAIAH KONAR Vs. RAM SAI S/O. LATE SAMBA SAI RAM

JUDGEMENT

(1.) THIS petition is filed seeking to set aside the order dated 10.06.2010 passed by 25th Additional Chief Metropolitan Magistrate, Bangalore in CC No. 27598/2007 in which an application under Section 311 r/w 91 of Cr.P.C filed by the petitioner, who is accused before the trial Court is dismissed by the learned Magistrate. The learned Session Judge in Criminal Revision Petition No.25041/2010 has also upheld the order of the learned Magistrate.

(2.) HEARD Sri. Siddarth.B.Muchandi, learned counsel for the petitioner.

(3.) THE learned counsel for the petitioner submits that, statement of objections of the respondent/complainant before the learned Magistrate is to the tenor of giving no objection to the said application subject to bearing cost of bringing witnesses by this petitioner himself.