SUJEET KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) The present Cr. Revision Application has been filed against the order dtd. 21/11/2022 passed by learned Exclusive Special Judge (POCSO)-cum-7th Additional District and Sessions Judge, Bhagalpur in Dholbazaa P.S. Case No. 18 of 2018, G.R. No. 1974 of 2018 lodged under Sec. 493, 376, 498A, 313 of I.P.C. read with Sec. 4 of POCSO Act.

(3.) Learned counsel for the petitioner submits that his petition under Sec. 311 of Cr.P.C. filed by the accused has been rejected. He further submits that the case in which petitioner is accused is running at the stage of defence witness and examination and statement of accused under Sec. 313 of Cr.P.C. has been recorded on 16/9/2022. On 21/11/2022 petitioner has filed a petition for his defence and to adduce three evidence, according to him those evidence are in his support which was rejected on the ground that examination of parents of victim and one relative of victim is not necessary for proper adjudication or for the ends of justice.