SUFIYAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant has requested to quash and set aside the order passed below Ex. 40 dtd. 17/8/2022 in Special POCSO Case No. 127 of 2021 by learned Additional Sessions Judge and Special POCSO Judge, Court No.2 Ahmedabad and allow Ex. 40 application whereby the prosecutrix original complainant be called as enumerated in the said application.

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocate for the applicant.