GANESAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed aggrieved by the dismissal of the petition filed under Section 311 Cr.P.C., 1973 by the petitioner in person in Crl.M.P.No.804 of 2016 to recall and crossexamine P.W.1 to P.W.13.

(2.) It is seen from the records that the petitioner has appeared in person and he is not represented by a Counsel. The Court below had also not extended the help of a Legal Aid Counsel to represent the petitioner. Therefore, the petitioner appeared on all hearing dates in person without understanding, neither the proceedings nor his duty to cross-examine the witnesses on the same date, when they are examined in chief.

(3.) The petitioner is facing trial for the offences punishable under Sections 7 and 8 of POCSO Act. The prosecution has examined 13 witnesses in this case, Section 313 Cr.P.C., 1973 questioning was also over and now the case is at the stage of final hearing. At this point of time, the petition was filed to recall and cross-examine P.W.1 to P.W.13.