BALKAR Vs. STATE OF HARYANA

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 petitioner has approached this Court by way of filing the present revision petition impugning the order dtd. 10/12/2021, whereby an application filed under Sec. 311 Cr.P.C by the victim-complainant was dismissed by the learned Trial Court.

(3.) As per facts of the case, the petitioner-complainant, who is father of victim lodged the FIR in question for the offences as mentioned therein. The investigation commenced and after completion of the same challan was presented. Thereafter, the Trial Court was seized of the matter. During the trial the victim was examined, however, thereafter an application under Sec. 311 Cr.P.C was filed on behalf of the victim for granting her permission for her re-examination.