MOBIN KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Misc. Application has been filed under Section 482 of the Code of Criminal Procedure, 1973 to quash the order dated 17.02.2020, passed by the learned Fast Track Court/Additional District and Sessions Judge/Special Judge (POCSO), Haldwani, District Nainital in Special Sessions Trial No.48 of 2018, State Vs. Mobin Khan, whereby the learned trial court has dismissed the application filed by the applicant under Section 311 of the Cr.P.C. for recalling the witness.

(2.) Heard Mr. Deep Chandra Joshi, learned Counsel for the applicant and Mr. S.S. Adhikari, learned AGA assisted by Mr. P.S. Uniyal, learned Brief Holder for the State of Uttarakhand.

(3.) The learned counsel for the applicant submits that the applicant only wants additional cross-examination of the Investigating Officer on the point of arresting of the applicant and on the point of recovery.