SANDEEP BALACHANDRAN Vs. STATE

JUDGEMENT

(1.) The petitioner/accused in Spl.C.No.149 of 2015 before the Additional District and Sessions Judge, FTSC-1, Bengaluru arising out of Crime No.215 of 2015 registered for offences punishable under Sec. 354 of the IPC and Ss. 6 , 11 and 12 of the Protection of Children from Sexual Offences Act, 2012 ('the Act' for short) is before this Court, calling in question order dtd. 29/3/2022 rejecting the applications filed by him under Sec. 311 of the Cr.P.C. for recalling of PWs-1 and 2 for further cross-examination.

(2.) Heard Sri.Praveen.S., learned counsel for petitioner and Sri.K.S.Abhijith, learned High Court Government Pleader, appearing for respondent.

(3.) The issue in the petition is akin to what is decided by this Court in Crl.P.No.4449/2022 disposed on 6/6/2022, wherein this Court has examined the identical facts and offences alleged against the petitioner therein. While so examining, this Court has held as follows: