MAYANKKUMAR NATWARLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise from the common judgment and order dtd. 27/11/2024 passed by the High Court of Gujarat at Ahmedabad in Special Criminal Application No. 5648 of 2024 and Special Criminal Application No. 10715 of 2024. By the impugned order, the High Court set aside the order dtd. 30/3/2024 passed by the learned Sessions Judge in Sessions Case No. 22 of 2018 and allowed the application filed under Sec. 311 of the Code of Criminal Procedure, 1973[In short "CrPC"] , permitting the prosecution to examine the minor child, Aashvi, as a witness.

(3.) The facts necessary for adjudication of the present appeals are as follows: