NARASIMHAMURTHY B G Vs. STATE

JUDGEMENT

(1.) Petitioner is before this Court calling in question the order dtd. 6/6/2024 by which the application seeking to further cross examine the victim has been turned down. The concerned Court based on its order upon the rigor of sub-sec. 5 of Sec. 33 of the POCSO Act which mandates that the victim should not be repeatedly called for cross examination and it is admitted fact at the time of the incident he was 16 years old and today he is close to 18 years.

(2.) Be that as it may. Learned counsel for petitioner submits that in an identical circumstance, this Court has passed an order in Criminal Petition No.4449/2022 disposed on 6/6/2022 wherein this Court has held as follows:

(3.) Learned High Court Government Pleader appearing for respondent No.1 though would refute the submission is not in a position to dispute the law, as is laid down by this Court.