SANDEEP SINGH @ SUNNY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl.M.No.1154 of 2013

(2.) The present petition filed under Section 482 Cr.P.C. is for quashing of impugned order, Annexure P5, dated 20.12.2012 passed by learned Sessions Judge, Patiala, in case FIR No.331, dated 29.9.2011, under Sections 363, 366-A, 376 IPC, registered at Police Station Tripuri, Patiala, and for recalling of PW1, i.e., Lakhwinder Kaur-prosecutrix for her further cross-examination to prove the alleged letter, Annexure P2.

(3.) I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Sessions Judge, Patiala, dismissing application filed by petitioneraccused. Briefly stated, petitioner-applicant is facing trial in FIR No.331 dated 29.9.2011 under Sections 363, 366-A and 376 IPC for kidnapping and committing rape upon a minor girl. Charge was framed against him.