PANETI NARSIMULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C. challenging the order dt.19.03.2020 in Crl.M.P.No.13 of 2020 in POCSO.Sc.No.122 of 2019 passed by the Fast Track Special Judge for Trial Offences under POCSO Act, Medak, Sangareddy. The petitioner herein is the accused in the said POCSO.SC.No.122 of 2019.

(2.) The petitioner herein has filed an application under Section 311 of Cr.P.C. in Crl.M.P.No.13 of 2020 in POCSO.SC.No.122 of 2019 to recall P.W2 for further crossexamination on the following three grounds:

(3.) The petitioner has filed the above said application under Section 311 of Cr.P.C. to recall P.W2 for further crossexamination. Vide order dt.19.03.2020, the learned Judge has dismissed the said application on the ground that the petitioner failed to explain any reasons, much less satisfactory reasons for allowing the application filed under Section 311 Cr.P.C. and for recalling of P.W2.