Jay Sengupta, J. - (1.) This is an application challenging an order dated 01.02.2020 passed by the learned Additional District & Sessions Judge, 7th First Track Court, Alipore, South 24 Paganas, whereby the learned trial court was pleased to allow the petition under Section 311 of the Code filed on behalf of the opposite party no.2/defacto complainant.
(2.) Learned counsel appearing on behalf of the petitioner submits as follows. The application under Section 311 of the Code was filed only to fill up lacuna in this case. The mother of the victim was never made a witness in this case. She was not even examined during investigation. In fact, in the cross-examination of the dafacto complainant/P.W.2 it was categorically mentioned that the defacto complainant had no relation with her mother and other family members. As such, the learned trial court erred in allowing the application under Section 311 of the Code to examine the informant's mother as a witness.
(3.) I have heard the submissions of the learned counsel appearing on behalf of the petitioner and have perused the revision petition.;