1. Heard on the question of admission.
2. By this petition under section 482 of the Cr.P.C., petitioner is challenging the order dated 08.05.2018 by which their application under section 231(2) of the Cr.P.C. has been rejected on the ground that the same was filed just to delay the matter.
3. Learned counsel for the petitioner has drawn our attention to the guidelines framed by the Delhi High Court and the law laid down on the basis of the aforesaid guidelines by the learned Single Judge in the matter of Vijay Kumar v. State (Govt. of NCT of Delhi) dated 03.07.2017 and submitted that learned trial Court without considering the ingredients under section 231(2) of the Cr.P.C. rejected the prayer, hence prays for setting aside the impugned order.
4. On due consideration of the reasoning assigned by the learned trial Court so also the fact that as per para-3 of the application the only objection raised by the petitioner is that if the star witness is cross-examined the defence of the petitioner/accused would be disclosed, we are of the view that learned trial Court did not commit any legal error while dismissing the application of the petitioner. In the facts and circumstances of the case, the decision and guidelines framed by the Delhi High Court in the case of Vijay Kumar (supra) will not be applicable in the present case. Accordingly, the petition being devoid of merit is hereby dismissed.