K P NARAYANSWAMY Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for quashing the order passed by the II Additional District and Sessions Judge, Chitradurga by allowing the application filed by the prosecution under Sec. 91 of Cr.P.C. vide order dtd. 9/7/2021.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for respondent-State.

(3.) The case of the prosecution is that the petitioner is facing trial before the Special Court for the offence punishable under the POCSO Act and the matter is under trial, where, PW.1 is said to be given evidence and other witnesses also said to be examined by the prosecution. At that time, the prosecutor filed an application under Sec. 91 of Cr.P.C. summoning the videography, photographs and CCTV Camera Footage from the Investigating Officer. As the Investigating Officer did not produce the same before the Court at the time of filing the charge-sheet, the same was allowed by the trial Court which is under challenge.