AI Structured Summary
Not yet generated for this judgment
Judgment
Anoop Chitkara, J
The limited prayer for which the accused has come up before this Court is to cross-examine the investigator.
Counsel for the petitioner submits that during the period of Covid, main counsel of the accused expired on 04.11.2020. Due to Covid, the matter was not taken up and when it was taken up on 29.10.2021, the accused came to know about death of his counsel. However, the investigator could not be cross-examined and it was marked as 'Cross-examination-Nil'. The accused submits that cross examination is necessary for just decision of the case and in case, an opportunity is not afforded to him it shall cause great prejudice to him.
In the entirety of facts and circumstances, one opportunity is granted to the petitioner to cross-examine the investigator on the date fixed by the Court below. It is clarified that in case, the accused/petitioner seeks adjournment, this order shall stand recalled automatically without any further reference to this Court.
Petition is allowed in the terms mentioned above. Pending applications, if any stand disposed of.