LAWS(KAR)-2020-10-220

SUNILGOUDA Vs. STATE OF KARNATAKA

Decided On October 22, 2020
Sunilgouda Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The present petitioner is the accused in Special S.C.No.58/2018 pending in the Court of the learned I Addl. District and Sessions Judge and Special Judge, Haveri (hereinafter referred to as 'the trial Court', for brevity), and is facing a trial for the offences punishable under Sections 376 , 417 of the IPC and Sections 4 , 6 and 12 of the Protection of Children from Sexual Offence Act, 2012 ('the POCSO Act', for short).

(2.) The petitioner has preferred this petition seeking quashing of the order dated 20.01.2020, wherein his application filed under Section 311 Cr.P.C. seeking to recall PWs. 1 and 2 for their cross- examination was rejected by the trial Court.

(3.) Respondent No.2, who is the complainant, though served with the notice, has remained absent. Learned HCGP is appearing for respondent No.1.