CHANDRA C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. D.R. Babu, learned counsel appearing for the petitioner, Smt. K.P. Yashodha, learned HCGP appearing for respondent No.1 and have perused the material on record.

(2.) The petitioner is before this Court calling in question an order dtd. 7/7/2022 passed in Spl.S.C.No.104/2021 registered for offences punishable under Ss. 363 , 366 , 376(2)(n) of the IPC read with Ss. 6 , 8 and 12 of the Protection of Children from Sexual Offences Act, 2012 (for short, "POCSO Act") and Sec. 9 of the Prohibition of Child Marriage Act, 2006.

(3.) What drives the petitioner to this Court is not the merit of the matter, but the rejection of an application filed by the petitioner seeking recalling of the victim - PW.2 for cross-examination.