KALYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question an order dtd. 4/5/2024, by which, the concerned Court rejects the application filed by the petitioner under Sec. 311 of the Cr.P.C. seeking recalling of PW.Nos.1 and 2 in Spl.CS.C. No.60/2019 registered for offences punishable under Sec. 376 of the IPC and under Ss. 4, 8 and 12 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act' for short).

(2.) Heard Sri. Ramesha H.N., learned counsel appearing for the petitioner and Sri. Thejesh P., learned HCGP appearing for respondent No.1.

(3.) Facts, in brief, germane are as follows: