KULDIPSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Notice returnable forthwith. Mr.Hardik Soni, learned APP waives service of notice for and on behalf of the respondent-State.

(2.) By preferring present application, applicant has requested to quash and set aside the impugned order dtd. 12/8/2021 passed below Exh. 21 in POCSO Case No. 216 of 2018 by learned Additional City Civil & Sessions Court (POCSO), Ahmedabad, rejecting the application for re-opening the right to further cross- examine of the victim in POCSO Case No. 216 of 2018.

(3.) Heard learned advocate for the applicant.