HARSH KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of. CRL.A. 1453/2025

(3.) The present appeal is filed by the appellant challenging the judgment dtd. 22/8/2025 ('impugned judgment') and order on sentence dtd. 19/9/2025 ('impugned order on sentence'), passed by learned Additional Sessions Judge (Specia Court-POCSO) South District, Saket Courts, New Delhi in SC No. 74/2024 arising out of FIR No. 611/2023 registered at police station Ambedkar Nagar.