JAYANNA B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Looking to facts and circumstances of the case, issuance of notice to respondent No.2 is dispensed with.

(2.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. setting aside the order of dismissal of the application under Sec. 311 of Cr.P.C filed by the learned counsel for the petitioner for recalling of PW-1/victim in Spl.Case.No.510/2017 vide order dtd. 18/4/2022 for the offences punishable under Ss. 4 and 8 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO' Act)

(3.) Heard Sri.M.R.Nanjunda Gowda, learned counsel for the petitioner and the Sri.R.D.Renukaradhya, learned High Court Government Pleader for the respondent No.1-State. Perused the materials on record.