VINEETH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed to set aside Annexure-A2 order dismissing an application filed under Sec. 311 of Cr.P.C

(2.) The petitioner is the accused. He faces trial for the offences punishable under Ss. 3D r/w 4 of the POCSO Act.

(3.) On the side of the prosecution, PWs 1 to 8 were examined. Thereafter, the petitioner filed a petition to recall PW4 and PW6 as Crl.M.P.No.1392 of 2022. The court below after hearing both sides dismissed the same as per Annexure A2 order. The said order is under challenge in this Crl.M.C.