E. K. JOSHI Vs. ANTONIO DE SOUZA

JUDGEMENT

(1.) Heard Mr. Ryan Menezes holding for Mr. Gaurish Agni for the petitioner and Mr. Vibhav Amonkar for the respondent. Rule. The rule is made returnable forthwith at the request of and with the consent of the learned counsel for the parties.

(2.) The challenge in this petition is to the order dtd. 6/4/2021 by which the learned JMFC has declined to grant any further opportunity to the petitioner to cross-examine the complainant.

(3.) Now if the record, including in particular the Roznama is perused, it is evident that more than sufficient opportunities were granted to the petitioner. Since the petitioner refused to avail of such opportunities, even NBW had to be issued to secure the presence of the petitioner. Therefore, there is no error as such in the impugned order.