SARITA Vs. STATE

JUDGEMENT

(1.) The present writ petition has been taken up on urgent mentioning, by Mr. Sanjay Lao, learned Standing Counsel (Criminal) for the State.

(2.) The present writ petition under Article 226 of the Constitution of India, read with Sec. 482 of the Code of Criminal Procedure, 1973, has been instituted on behalf of the petitioner, praying as follows:

(3.) At the outset, Mr. Shivek Trehan, learned counsel appearing on behalf of the petitioner states, that a charge-sheet has also been filed in the present proceeding, in FIR No. 29/2023, dtd. 16/1/2023, P.S.: South Rohini, under Ss. 363/366/376 of the Indian Penal Code, 1860, and Ss. 6/17 of the The Protection of Children from Sexual Offences (POCSO) Act, 2012.