SUSHIL KUMAR Vs. STATE GNCTD

JUDGEMENT

(1.) Exemption is allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) This is a petition under Sec. 482 of the Cr.P.C., 1973 seeking setting aside of the order dtd. 3/1/2023 passed by the learned Trial Court in CIS SC No.80/2020 arising out of the FIR No.92/2019, Police Station Tigri, for the offences under Sec. 354/354A/354D IPC, 1860 and Sec. 12 POCSO Act challenging the dismissal of the application under Sec. 311 Cr.P.C. seeking recall of PW1 for the purposes of cross examination.