KANAKKAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to set aside the order dated 09.05.2018 passed by the Court of Sessions (Fast Track Mahila) Judge, Namakkal in Crl.MP.No.165 of 2018 in Spl.C.C.No.19/2017.

(2.) The petitioner is facing a prosecution in Spl.C.C.No.19 of 2017 before the Court of Sessions (Fast Track Mahila) Judge, Namakkal for the offences under Sections 3, 4, 5(m) and 6 of the Protection of Child from Sexual Offences Act, 2012 (for short "the POCSO Act"). The prosecution have so far examined 11 witnesses, whom the petitioner has not crossexamined at all. The petitioner filed Crl.MP.No.165 of 2018 in Spl. C.C.No.19 of 2017 under Section 311 Cr.P.C , 1973for re-calling PW1 to PW6, which has been dismissed by the trial Court on 09.05.2018, challenging which, the petitioner is before this Court.

(3.) Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) for the respondent.