RAJKUMAR AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C., 1973 has been filed by the applicant being aggrieved by the order dtd. 15/5/2023, passed by the 3rd ASJ, Sehore in S.T. No.212/2022 (State of M.P. Vs. Rajkumar Ahirwar) whereby the application under Sec. 311 of Cr.P.C. moved by the applicant/accused for recalling prosecutrix for further cross-examination has been rejected by the Trial Court.

(2.) Learned counsel for the parties are heard.

(3.) On a perusal of the impugned order, it is revealed that an application under Sec. 311 of Cr.P.C. was moved on behalf of the accused for recalling prosecutrix for further cross-examination on the ground that she has filed an affidavit after her evidence before trial Court and some important questions could not be put to her in her cross-examination and therefore her further cross-examination is necessary. Hence, she may be called for further cross-examination. The application was rejected by the Trial Court vide impugned order dtd. 15/5/2023. Aggrieved by the impugned order, applicant has filed this petition under Sec. 482 of Cr.P.C.