- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) By means of this application under Section 482 Cr.P.C. the applicant has prayed for a direction to the court below to permit the applicant and his counsel to examine the victim Priya in S.T. No.688 of 2008, under Sections 363, 366, 376 I.P.C., P.S. Joohi, District Kanpur Nagar after quashing the orders dated 29.4.2011 and 16.5.2011 by which the court below rejected the applicant's prayer for recalling victim Pirya.
(3.) I have very carefully examined the submissions advanced by the learned counsel for the applicant and perused the impugned orders dated 29.4.2011 and 16.5.2011as well as the other materials brought on record, I am of the view that the application filed by the applicant under Section 311 Cr.P.C. does not disclose the relevance of the question which the applicant proposes to ask from the victim Priya..;