MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) The instant petition has been filed under Section 482 Cr.P.C. praying for quashing of the order dated 08.03.2021 passed by the learned Additional Sessions Judge, Ludhiana, wherein the application filed under Section 311 Cr.P.C. for recalling the complainant PW1-Ajay Kumar and the prosecutrix for the purpose of cross-examination on behalf of the petitioner-accused, has been declined.

(3.) Vide order dated 19.07.2021, this Court issued notice of motion directing the petitioner to pay litigation expenses of Rs.25,000/- to respondents No.2 and 3.