Pushpendra Singh Bhati, J. - (1.) The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C. claiming the following reliefs: "It is, therefore, most respectfully prayed that this misc. petition may kindly be allowed and order dated 27.11.2018 passed by Special Judge, Protection of Children From Sexual Offence Act, 2012 and the Commission for Protection of Child Right Act 2005 No.2, Udaipur, District Udaipur (Rajasthan) in case No.69/2018 (Khem Raj @ Khema Versus State) arising out of FIR.No.0491/2017, Police Station Amba Mata, District Udaipur may be quashed and set aside and learned trial court may be directed to recall prosecutrix for re-examination and application under Section 311 of Cr.P.C. may be allowed as such. Any other appropriate direction or order which is in favour of petitioner may kindly be passed."
(2.) During trial for the offence of rape, the petitioner has moved an application under Section 311 Cr.P.C. to recall the prosecutrix for examination, which has been rejected by the learned court below vide order dated 27.11.2018.
(3.) Learned counsel for the petitioner has produced before this Court the statements of Ganesh, the father of respondent No.2-Ganga Kumari, Kishan, the brother of respondent No.2 and Khemli, the mother of the respondent No.2.;