NIRMAL TIWARI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri B.S. Adhikari, Counsel for the applicant and A.G.A. for the State.

(2.) BY the present application filed under Section 482 of the Code of Criminal Procedure, the applicant has prayed for quashing of the order passed on 7th September, 2006 by which the right to cross-examination has been refused on the ground that on the earlier occasion the applicant has sought adjournment.

(3.) IT is well-settled that the right to cross-examination is always available to the accused-applicant and the same cannot be denied to him. The right to cross-examination being part of Article 21 of the Constitution of India, the same cannot be denied to accused-applicant, who is facing trial.