Neeraj Tiwari,J. - (1.) Heard learned counsel for the applicant and learned A.G.A. for the State through Video Conferencing.
(2.) The present application has been filed challenging the order dated 21.10.2020 passed by Special Judge, SC/ST Act, Fatehpur in Special Trial No. 56 of 2013 (State Vs. Vipin Kumar) arising out of Case Crime No. 32 of 2013, under Sections 306, 366, 504, 506 I.P.C. and 3(2) V SC/ST Act, Police Station Hathgaon, District Fatehpur.
(3.) It is submitted by learned counsel for the applicant that he had moved application dated 21.10.2020 before the trial court for summoning PW-8 for his further cross examination, which was rejected by the court below. It is next submitted that proposed question is pertaining to availability of recovery report of alleged mobile phone on the basis of which F.I.R. was lodged.;