MOHAMMAD SADIQ Vs. STATE

JUDGEMENT

(1.) The criminal proceedings have been initiated against the petitioner - accused No.1 and other accused for the offences punishable under Ss. 506, 366(A), 323, 376(2)(n), 149 of IPC and Ss. 4, 6 and 12 of Protection of Children From Sexual Offences Act, 2012.

(2.) The petitioner - accused No.1 filed an application under Sec. 311 of Cr.PC to recall PW1 - victim and PW.2 - father of the victim for cross-examination on the ground that, previous counsel for the accused was absent and cross- examination of PWs.1 and 2 was taken as nil. The said application came to be rejected. Taking exception to the same, this petition is filed.

(3.) Heard the learned counsel for the petitioner - accused No.1 and the learned High Court Government Pleader for the respondent - State.