In Re. Muthia Chetty
v.
(High Court Of Judicature At Madras)
Criminal Revision No. 636 Of 1923. Criminal Revision No. 506 Of 1923) | 11-12-1923
No Magistrate or Court can refuse to allow an accused person to cross-examine prosecution witnesses, before charge is framed, and the Magistrates procedure in refusing to allow such cross-examination was most irregular and in contravention of the law. Without going into the larger question whether that procedure has rendered illegal, the charge framed, on evidence so irregularly taken, I consider that the fairest course to the accused is to cancel the charge and direct that the cross-examination of the witnesses be now permitted. I direct accordingly.
Advocates List
For the Petitioner K.V. Krishnaswami Aiyar, Advocate. For the Crown V.L. Ethiraj, Public Prosecutor.
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE MR. JUSTICE WALLACE
Eq Citation
81 IND. CAS. 44
AIR 1924 MAD 735
LQ/MadHC/1923/445
HeadNote
Evidence Act, 1972 — S. 311 — Magistrate's refusal to allow cross-examination of witnesses before framing charge, held, illegal and in contravention of law — Charge framed on evidence so irregularly taken, without going into larger question whether it was illegal, was cancelled and cross-examination of witnesses permitted
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