MOHAMED SALEEM Vs. STATE

JUDGEMENT

(1.) These petitions are filed by the petitioner / sole accused, who is facing trial before the learned Sessions Judge, Mahila Court, Tiruchirappalli in Spl.S.C.No.8 of 2019.

(2.) This petitioner is facing trial for the offence under Sections 9(m), 9(o), 10, 11(4) r/w 12 of the Protection of Children from Sexual Offences act, 2012 and the trial has already been commenced and listed for arguments.

(3.) The petition in Crl.O.P(MD)No.5802 of 2020 is filed as against the order passed by the trial Court in Cr.M.P.No.6036 of 2020 dated 25.02.2020 for recalling the Investigation Officer/ PW14 for the purpose of further cross examination and the petition in Crl.O.P(MD)No.5803 of 2020 was filed as against the order passed by the trial Court in Cr.M.P(MD)No.6036 of 2019 dated 25.02.2020 to reopen the case for the purpose of further cross examination of the Investigation Officer/PW14.