MATLOOB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed Criminal Revision has been filed challenging the order dtd. 29/6/2022, passed by learned Special Judge (POCSO)/Additional District and Sessions Judge, Haridwar in Special Sessions Trial No.112 of 2021, 'State vs. Somin', by which, while allowing the application, filed under Sec. 319 of the Code of Criminal Procedure, 1973, direction has been given that the revisionist be tried along with the accused, named in the charge-sheet for the offence under Ss. 363, 366 A, 323, 506, 120B of the Indian Penal Code, 1860 and Sec. 16 read with Sec. 17 of the of the Protection of Children from Sexual Offences Act, 2012.

(2.) Proposed revisionist along with one Talib, Amzad and others were summoned by the impugned order. A Criminal Revision (No.397 of 2022) was filed by the said Talib and one Criminal Revision (No.408 of 2022) was filed Amzad and others. On 21/11/2022, the coordinate Bench allowed both the Criminal Revisions and impugned order dtd. 29/6/2022 was set aside qua the said revisionists.

(3.) Proposed Revision has been filed along with an Application under Sec. 5 of the Limitation Act, 1963 to condone the delay of 12 days' in preferring the Revision.