- (1.) Petitioner has preferred this Criminal Misc. Petition aggrieved by order dated 27.08.2019 whereby, cross-examination of the prosecutrix was closed and the matter was fixed for recording of the explanation of accused.
(2.) It is contended by counsel for the petitioner that petitioner was appearing on all the dates before the Trial Court. On 27.08.2019, counsel for the petitioner was busy in some other Court and the Court has closed the cross-examination.
(3.) I have considered the contentions and have perused the reason assigned by the Court for closing the cross-examination.;