MUTHURAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Sri.A.N.Radhakrishna, appearing for the petitioner and Smt.K.P.Yashodha, the learned HCGP for the respondent -State.

(2.) The petitioner is before this Court calling in question the order dtd. 20/6/2022 by which an application filed by the petitioner under Sec. 311 of Cr.P.C for recalling of PWs.1, 2, 8 and 17 is turned down.

(3.) The brief facts as projected by the prosecution are as follows: The petitioner is the accused facing charges for the offence punishable under Sec. 12 of the Protection of Children from Sexual Offences Act, 2012 (for short 'the Act') before the Special Court. The petitioner files an application seeking to recall prosecution witnesses 1, 2, 8 and 17. This is rejected by the learned Special Judge on 20/6/2022 by the following order: