MOHSIN KHAN Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of. CRL.REV.P. 312/2025

(3.) By way of the present petition, the petitioner is seeking setting aside of the order dtd. 1/7/2025 [hereafter "impugned order"], passed by the learned Additional Sessions Judge, FTSC, POCSO, West District, Tis Hazari Courts, New Delhi [hereafter "learned ASJ"] in Sessions Case No. 4488/2024, arising out of FIR bearing no. 1190/2024, registered at Police Station Nihal Vihar, Delhi, for the commission of offences punishable under Ss. 64(2)(F)/64(2)(M)/65(1) of the BNS, 2023 and Sec. 6 of POCSO Act, 2012 - vide which the application filed by the petitioner under Sec. 348 of BNSS, 2023 for recalling PW-10 Dr. Ankita Khandelwal and PW-12 IO/WSI Pinki for cross-examination was dismissed.