MALLIKARJUN @ BELLEPPA Vs. STATE

JUDGEMENT

(1.) Petitioner has filed this petition aggrieved by the Order dated: 25-07-2019 passed by the II Addl. Sessions Judge and Special Court for trial for the offences punishable under the POCSO Act, 2012 Gulbarga in Spl. Case (POCSO) No.41/2019 dismissing the petitioner's application under section 311 Cr.P.C.

(2.) Petitioner is facing trial in Special Case (POCSO) No.41/2019 for the offences punishable under sections 366-A, 376(2) (N) & 506 of IPC and under sections 4, 6 & 8 of POCSO Act, 2012.

(3.) The allegations against the petitioner are that, he kidnapped PW.1 a minor girl from the custody of her parents, confined her in a place in Bengaluru and committed rape on her. Victim girl was examined before the trial Court on 20-11-2018 as PW.1.