- (1.)Rule. Learned APP waives service of rule for the respondent - State. With the consent, the matter is taken up for final disposal.
(2.)By way of this application filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, the applicant has invoked extraordinary jurisdiction of this Court challenging the order dtd. 8/9/2022 passed below Exhs.40 and 44 in Special POCSO Case No.324 of 2019, by the Special POCSO Judge, City Civil and Sessions Judge, Ahmedabad, whereby the Court did not grant permission to the accused-applicant to ask certain questions and closed the right of cross-examination of the victim.
(3.)The applicant herein has been charged with Ss. 363 , 366 and 376(2) of the IPC and Ss. 5(L), 6 and 17 of the POCSO Act.