NITIN KUMAR Vs. DIVYA SING

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 CrPC has been preferred on behalf of the petitioner being aggrieved with the order dtd. 15/12/2021 passed by the Family Court No.3, Jodhpur (for short 'the trial court'), whereby the application preferred on behalf of the petitioner under Sec. 311 CrPC read with Sec. 91 CrPC and Sec. 165 of the Indian Evidence Act has been dismissed.

(2.) In the proceedings initiated at the instance of the respondents under Sec. 125 CrPC, the respondent No.l has examined herself as witness and the evidence of the petitioner has also been closed.

(3.) After closer of the evidence of the petitioner, he moved an application before the trial court under Sec. 311 CrPC read with Sec. 91 CrPC and Sec. 165 of the Indian Evidence Act with a prayer to summon bank account statements, income-tax returns and several other information with regard to the respondent No.l. It has also been prayed that the respondent No.l may also be recalled so that the petitioner may again cross examine her on some points and her parents may also be called for giving their evidence.