Vipin Sinha, J. - (1.) Heard learned counsel for the petitioner and learned A. G. A. for the State.
(2.) The present petition has been filed being aggrieved against order dated 10.8.2017 passed by the concerned court below in S. T. No. 10 of 2014, U/s 376 (2) IPC and section ¾ POCSO Act, by means of which the application filed by the petitioner under Section 310 Cr.P.C. has been rejected.
(3.) Section 310 Cr.P.C. reads as under: "310. Local Inspection: (1) Any Judge or Magistrate may, at any stage of any inquiry, trial or other proceeding, after due notice to the parties, visit and inspect any place in which an offence is alleged to have been committed, or any other place which it is in his opinion necessary to view for the purpose of properly appreciating the evidence given at such inquiry or trial, and shall without unnecessary delay record a memorandum of any relevant facts observed at such inspection. (2) Such memorandum shall form part of the record of the case and if the prosecutor, complainant or accused or any other party to the case, so desires, a copy of the memorandum shall be furnished to him free of cost.";