AFROJ Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Nagesh Aggarwal, Advocate for the applicant.

(2.) Mr. P.S. Saun, learned Deputy Advocate General with Ms. Mamta Joshi, learned Brief Holder for the State/respondent no. 1.

(3.) The present applicant before this Court has challenged two orders i.e., order dated 20.11.2015 and 07.09.2015 passed in a Case No.65 of 2012 under Section 125 CrPC (Smt. Reshma Vs. Afroj) by the Additional Judge, Family Court, Roorkee, District Haridwar. By the two orders effectively, the application of the applicant for recalling PW-1 and PW-2 under Section 311 CrPC has been rejected.