ARJUN KAPSE Vs. RAJA SURYAVANSHI

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed seeking following reliefs:

(2.) It submitted by counsel for applicant that by order dtd. 30/4/2024, the trial Court has closed the right of applicant to cross-examine the complainant. It is submitted by counsel for applicant that on 30/4/2024, applicant was present but his counsel was not present and only on the instructions of his counsel, applicant went to the Court to make a request for grant of short adjournment, which was refused by the trial Court. It is submitted that a last opportunity may be given to applicant to cross-examine the complainant.

(3.) Considered the submissions made by counsel for applicant.