MOHD GULZAR Vs. STATE (GOVT OF NCT DELHI)

JUDGEMENT

(1.) Crl.M.A.32553/2018 (exemption)

(2.) With the consent of the parties, petition is taken up for hearing today.

(3.) Petitioner impugns order dated 26.05.2018, whereby, the application of the petitioner under Section 311 Cr.P.C. for recall of PW-2 for cross-examination on behalf of the petitioner accused was dismissed. Petitioner also impugns order dated 12.04.2018, whereby, the right of the petitioner to cross-examine the prosecutrix PW-2 was closed.