TRIPTA PURI Vs. PRASHANT JAIN

JUDGEMENT

(1.) The present petitions have been filed challenging the impugned order dtd. 26/4/2022 and 28/5/2022 whereby the application under Sec. 311 Cr.P.C. for recalling DW-1 and DW-2 for the cross-examination was partly allowed to the extent of examination of DW Kripta Puri on the limited aspect of the conversation that took place between her husband and the complainant.

(2.) Learned counsel for the petitioner submits that order dtd. 26/4/2022 indicates that the petitioner was not ever given an opportunity to address the arguments.

(3.) Learned counsel submits that his right of audi alteram partem has been seriously violated by the learned Trial Court.