CHABAN PANDURANG PACHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel for the parties.

(2.) The present petition is filed under Article 227 of the Constitution of India, challenging the order dtd. 27/06/2025, passed in Special POCSO Case No. 29/2019 by the learned Additional Sessions Judge/Special Judge, Chandrapur, whereby the application filed under Sec. 311 of the Code of Criminal Procedure for recalling certain prosecution witnesses was rejected.

(3.) Brief facts of the case are that: