DEVARAJ Vs. STATE OF KARNATAKA BY HEBAGODI POLICE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HGCP.

(2.) Perused the records, specifically the order impugned in this petition.

(3.) The 3rd Additional Sessions Judge, Bengaluru Rural District, Bengaluru sitting at Anekal, has rejected the application filed by the petitioner seeking permission to cross-examine PWs. 1 to 6 and 9 in S.C. No.5003/2015. The learned Sessions Judge by a detailed order has rejected the said application.