GORDHARI LAL SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Aggrieved by the order dtd. 30/7/2022 passed by the Trial Court, the instant misc. petition has been filed.

(2.) By passing the impugned order, the application filed by the petitioner under Sec. 311 Cr.P.C. has been rejected and the prayer of the petitioner to cross-examine the witness-Pawan Soni has been declined.

(3.) Learned counsel for the petitioner submits that the cross- examination is a statutory right of an accused which has been denied to him by passing the order impugned. Counsel submits that last opportunity be granted to the petitioner, so that cross-examination can be done with the complainant.