BALVINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The impugned order passed by the learned Magistrate on 01.02.2019 reads as under:-

(2.) I am at failure to understand how the Court could have closed the right of cross-examination of the witness merely on the basis of a question, which according to it, was highly irrelevant. At the best, the learned Magistrate could have discarded the question, but under no circumstances, could the right of the petitioners of cross-examination of the witness have been closed, that too by order of the Court.

(3.) Accordingly, the impugned order dated 01.02.2019 is set aside. The petitioners are permitted to cross examine witness Smt. Jasvinder Kaur. As regards, the relevancy of the question as referred in the impugned order, the learned Magistrate shall pass a reasoned order as to how the question is irrelevant.