X Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Leave granted.

(2.) The appellant - prosecutrix has preferred the present appeal being aggrieved by the impugned order dtd. 15/5/2024 passed by the High Court of Uttarakhand at Nainital in Criminal Revision No.816 of 2023, arising out of the order dtd. 11/10/2023, passed by the Special Judge - POCSO Act/District and Sessions Judge, Tehri Garhwal in Misc. Case No.20 of 2023, in connection with Case Crime No.02 of 2023, registered under Ss. 376(3), 506 IPC and Sec. 3/4 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act), whereby the High Court, while allowing the said Revision, has set aside the order passed by the POCSO Court and remanded the matter back to the Said Court for fresh consideration.

(3.) We have heard the learned counsel for the parties.