HAZRAT DEEN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) In this special leave petition the petitioner has challenged an order dtd. 27/10/2021 passed by the High Court of Judicature at Allahabad, Lucknow dismissing the criminal revision application by the petitioner being CRLR No. 259/2021.

(2.) The aforesaid criminal revisional application was filed hallenging an order passed by the learned Addl. Sessions Judge/Special Judge (POCSO Act), Bahraich, hereinafter referred to as the Trial Court, dismissing the application of the petitioner for discharge.

(3.) The facts giving rise to these proceedings are obnoxious. The prosecutrix is the daughter of the petitioner, only 19 years of age. It is alleged that she had been sexually abused.