STATE Vs. RAHUL SHARMA @ SHAMSHER SINGH

JUDGEMENT

(1.) Crl.M.A. No. 18385 of 2015 & Crl.L.P. No. 775 of 2015.

(2.) The record of the trial court has been received. We have heard Ms. Nandita Rao, Id. Additional Standing Counsel and Mr. Asim Ali, Id. counsel appearing for the respondent at length. The record of the trial court has also been perused.

(3.) The record of the trial court shows that on 29th Nov., 2013 the respondent was charged under Sec. 363/366 and Sec. 376 of the Penal Code as well as Sec. 6 of POCSO Act and Sec. 506 of IPC.