DEVA @ DEVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned High Court Government Pleader takes notice for respondent No.1.

(2.) This petition is filed by the petitioner under Section 482 of Cr.P.C. assailing the order of rejection of the his application filed under Section 311 of Cr.P.C. by the II Additional Sessions Judge, Kalaburagi in Special Case (POCSO) No.50/2019, dated 16.01.2020.

(3.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader appearing for respondent No.1.