KADIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the judgment and order dtd. 19/7/2024, passed in Special Sessions Trial No.78 of 2021, State Vs. Kadil, by the court of Special Judge, POCSO, District Haridwar. By it, an application filed by the revisionist for discharge has been rejected.

(2.) Heard learned counsel for the revisionist and perused the record.

(3.) It appears that the revisionist is facing a criminal trial. After most of the witnesses were examined, Application No.66B was filed by the revisionist seeking discharge for the offences punishable under Sec. 5(l)(j)(ii)/6 of the Protection of Children from Sexual Offences Act, 2012, on the ground that the victim is not a minor.