GULAB SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Sandeep Shrivastava, Advocate and Ms. Arya Shrivastava, learned counsel for the applicant. Also heard Mr. Nitansh Jaiswal, learned Deputy Government Advocate for the respondent/State.

(2.) This Criminal Revision is being aggrieved of the order dtd. 5/1/2026 passed by the learned Special Judge (POCSO), Pendra Road, District ­ Pendra (C.G.) in Special Sessions Case No. 01/2026.

(3.) The facts, in brief, is that the applicant is facing trial in Special Sessions Case No. 01/2026 before the Court of learned Special Judge (POCSO), Pendra Road, District ­ GPM (C.G.). As reflected from the order sheets, the applicant had submitted an application requesting to supply of electronic devices/evidences including the pen drive and video recording as well as the FSL report. It is further reflected that the pen drive was sent for FSL examination. Despite the above, no copies of the said electronic devices or related material were supplied to the applicant. Thereafter, the trial Court proceeded to frame charges against the applicant, which amounts to a miscarriage of justice. Hence, this revision.