STATE Vs. ROHIT

JUDGEMENT

(1.) CRL. M.A. No.16087/2015 For the reasons mentioned in the application for condonation of delay, the delay in filing the revision petition is condoned.

(2.) The application stands disposed of.

(3.) Present revision petition has been filed by the State to challenge the legality and correctness of an order dated 07.05.2015 of learned Addl. Sessions Judge in case FIR No.515/2014 PS Karawal Nagar whereby show cause notices were given to various police officers for non-compliance of Sec. 19 of the POCSO Act.