BANDARI SAMPATH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed aggrieved by the order passed by the learned Special Sessions Judge for Trial of Cases under the Protection of Children from Sexual Offences Act (I-Additional Sessions Judge), Hanumakonda (for short, 'the learned Sessions Judge') in Crl.M.P.No.708 of 2025 in Sessions Case (POCSO) No.25 of 2024 dtd. 28/11/2025, whereunder the application filed by the petitioner seeking for recall of PWs.1, 2 and 11 for the purpose of further cross-examination was dismissed.

(2.) Brief facts of the case :

(3.) Heard Mr. V. Raghunath, learned Senior Counsel representing Mr. N. Murali, learned counsel for the petitioner, Mr. P. Sravan Kumar, learned counsel for respondent No.2 and Mr. Jithender Rao Veeramalla, learned Additional Public Prosecutor appearing for respondent No.1 State.