G A ARIFUNNISA Vs. STATE OF DELHI

JUDGEMENT

(1.) This writ petition has been filed by petitioner with a prayer that this Court should give directions to the trial Court for her re-examination as a witness since the accused made false statement that he was not involved in the accident.

(2.) The petitioner is a witness in an accident case of 1991. She was examined before the trial Court initially on 15.12.1994. She was re- examined on 16.11.1998 and her testimony was closed. She made an application before the trial Court, when the case was fixed for final arguments, to examine her again. The trial Court declined to do so by order dated 13.10.2005. She has approached this Court by way of this writ petition for giving directions to the trial Court for re-examining her.

(3.) The evidence before the trial Court was closed on 15.12.2004 The petitioner was examined and cross examined in the case as a witness. The trial Court dismissed the application for her re-examination vide a speaking order giving all reasons. The applicant did not challenge this order and filed the present writ petition.