(1.) The instant criminal revision has been filed seeking to challenge the order dated 30.07.2018 passed by the Addl. Sessions Judge, Jhajjar whereby, the application filed by the petitioner under Section 311 Cr.P.C. for her re-examination has been dismissed.
(2.) In brief, the facts of the case are that FIR No.548 dated 22.09.2017, under Sections 376, 506, 216 of Indian Penal Code was registered at Police Station Sadar Bahadurgarh on the complaint of the petitioner herein, when her statement was recorded before the trial court on 30.05.2018 in which she turned hostile and did not support the prosecution version. Thereafter, on 09.07.2018, the petitioner moved an application 1 of 8 under Section 311 Cr.P.C. for her re-examination, which application came to be dismissed by the trial court by its detailed order dated 30.07.2018. The said order dated 30.07.2018 has been assailed by the petitioner in the instant criminal revision.
(3.) Notice of motion was issued in the matter, pursuant to which appearance has been caused on behalf of the respondent-State as well as accused and a reply was also filed by the accused.