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Judgment
8 paragraphs · 318 wordsRajendra Kumar Verma, J
Petitioner has filed this petition under Section 482 of Cr.P.C. challenging order dated 12.10.2021 passed in M.Cr.C.No.169/2021 by Principal Sessions Judge, Rewa; whereby the revision petition of applicant/accused has been dismissed on the ground that the repeated opportunities were granted to the accused to adduce defence evidence but he failed to do so.
Counsel appearing for petitioner submitted that valuable rights of petitioner are taken away by closing his rights to adduce evidence.
He made a prayer that one more opportunity may be given to petitioner to adduce evidence.
O n going through the record, it is found that previously the learned JMFC, Rewa had closed the right to adduce defence evidence of accused/petitioner on 4.11.2019, against which the petitioner preferred Cr.R.No.289/2019, which was also dismissed by the learned 6th Additional Sessions Judge, Rewa on 12.12.2019 on the ground that the petitioner/accused was given opportunity to produce defence evidence but petitioner failed to avail this opportunity.
Thereafter, petitioner/accused again filed R.T.No.1182/2016, which was also dismissed on the ground that on 3.3.2020 and 27.2.2021 time was granted to the petitioner to adduce evidence and on failure the right of petitioner was closed. Against the aforesaid order, the petitioner filed M.Cr.C.No.169/2021, which was also dismissed on 12.10.2021 on the ground that the repeated opportunities were granted to the accused to adduce defence evidence but he failed to do so and therefore, the learned JMFC, Rewa has rightly dismissed the revision of petitioner Now, petitioner has approached this Court that the order passed by trial Court and revisional Court suffers from illegality and his valuable rights are taken away. Petitioner has failed to adduce evidence despite giving repeated opportunities to him.
Considering reasons given in the impugned order, this Court finds no error on part of trial Court and revisional Court, which will amount to miscarriage of justice.
Therefore, the petition filed by petitioner is hereby dismissed.