TAPAS SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) The petitioner in this petition is aggrieved by the order dtd. 3/4/2024 passed by the learned A.D.J. - cum- Special Court under POCSO Act, Bhadrak in Special Case No.94 of 2017 whereby his application under Sec. 311 of Cr.P.C. seeking recalling of P.W.6/victim has been turned down.

(3.) Mr. Maharaj, learned counsel for the State submits that the application under Sec. 311 of Cr.P.C. seeking recalling of the victim witness in a POCSO case is barred under Sec. 33(5) of the POCSO Act.