REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

Mahender Sahni Respondents

Referred Judgements :-

SHEO SWARUP V. KING-EMPEROR [REFERRED TO]
M G AGARWAL M K KULKARNI VS. STATE OF MAHARASHTRA [REFERRED TO]
TOTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
SURESH N BHUSARE VS. STATE OF MAHARASHTRA [REFERRED TO]
VIMAL SURESH KAMBLE VS. CHALUVERAPINAKE APAL S P [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
VISHNU ALIAS UNDRYA VS. STATE OF MAHARASHTRA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
RAJOO VS. STATE OF M P [REFERRED TO]
TAMEEZUDDIN ALIAS TAMMU VS. STATE OF NCT OF DELHI [REFERRED TO]
NARENDER KUMAR VS. STATE NCT OF DELHI [REFERRED TO]
STATE OF RAJASTHAN VS. BABU MEENA [REFERRED TO]
JAI KRISHNA MANDAL VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) CRL.M.A. 9322/2017 (delay)

(2.) For the reasons stated in the application and since we have considered the leave to appeal on merits, the delay in filing the leave to appeal is condoned. The application stands disposed of.

(3.) The present leave petition has been filed under Sec. 378(1) of the Code Criminal Procedure (Cr.P.C.) praying for leave to assail the judgment dated 6th June, 2016 whereby the Trial Court had acquitted the respondent for commission of the offence by which he was charged in a case being SC No. 65 of 2014 arising out of FIR No.552 of 2013 registered by Police Station Shalimar Bagh under Sec. 376 of the Indian Penal Code (IPC) read with Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "POCSO Act").

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STATE Vs. MAHENDER SAHNI

Referred Judgements :-

JUDGEMENT

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