DEEPAK KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Crl.M.A.32909/2018 (exemption)

(2.) Learned counsel for the petitioner submits that sufficient opportunity was not given to the counsel for the defence to be ready for the cross-examination of the said witnesses.

(3.) Learned counsel for the petitioner has taken me through the record, inter alia the orders dated 16.10.2017, 30.11.2017, 212.2017, 08.02.2018, 15.02018, 12.04.2018, 10.05.2018, 30.05.2018 and 06.08.2018, which, inter alia, show that the matter was being adjourned from time to time for examination and crossexamination of Nand Lal and the same was being deferred for want of the FSL report. Orders dated 12.04.2018, 10.05.2018 and 30.05.2018 further show that the matter was adjourned for securing the presence of PW12 Pratima.