VIMAL KHANNA Vs. STATE (GOVT OF NCT DELHI)

JUDGEMENT

(1.) Crl. M.A. 33255/2018 (Exemption)

(2.) The petitioner impugns order dated 24.07.2017 whereby the application of the petitioner under Section 311 Cr. P.C. seeking an opportunity to cross-examine the prosecutrix was dismissed.

(3.) The petitioner also impugns the said order, in as much as, the petitioner was not afforded reasonable opportunity to cross-examine the Investigating Officer.