ANIL SINGH THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) On 27/9/2022, this Court had passed the following order :

(2.) Pursuant to the aforesaid order, the Investigating Officer has filed an affidavit detailing the steps taken towards investigation. It is further stated that a query was made from Zone No.2, Municipal Corporation, Bilaspur with regard to the Birth Certificate bearing Registration No. 365 dtd. 15/11/2014, wherein Date of Birth of Vishwaraj Singh Thakur was shown as 3/2/2007 and in response to the query made, the Zone Commissioner, Zone No.2 of Municipal Corporation, Bilaspur by letter dtd. 20/9/2022 had informed that no entry of the Birth Certificate has been made as Registration No. 365 dtd. 15/11/2014.

(3.) Mr. Shaleen Singh Baghel, learned counsel for the petitioner submits that Vishwaraj Singh Thakur stands accused in Crime No. 329 of 2022 registered at Police Station, Chakarbhatha under Ss. 366, 376 of the IPC, read with Ss. 4 and 6 of the POCSO Act. It is further submitted by Mr. Baghel that the petitioner is presently lodged in Juvenile Home and therefore, he has got instructions not to press this application.