SUNDARI GAUTAM Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By way of the present revision petition filed under Sec. 397 read with Sec. 482 of the Code of Criminal Procedure 1973, the petitioner impugns order dtd. 14/3/2024, whereby, based upon chargesheet dtd. 10/2/2023, the learned ASJ, Saket Courts, New Delhi has framed charge against the petitioner under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act').

(2.) Notice on this petition was issued vide last order dtd. 8/7/2024; consequent whereupon Status Report/Reply dtd. 12/7/2024 has been filed by the State.

(3.) The court has heard Mr. Piyush Sachdev, learned counsel for the petitioner as well as Mr. Utkarsh, learned APP appearing for the State. SUBMISSIONS ON BEHALF OF THE PETITIONER