STATE OF UTTARAKHAND Vs. RISHIPAL

JUDGEMENT

(1.) The Delay Condonation Application No. 1 of 2025 is allowed. Delay in preferring the appeal is condoned.

(2.) The respondent has been acquitted for the charge under Sec. 506 IPC and Sec. 7/8 and 9 (m)/10 of the Protection of Children From Sexual Offences Act, 2012 on 31/7/2024 in Sessions Trial No. 97 of 2017, 'A' Vs.Rishipal, by the court of Additional Sessions Judge/FTSC, District Haridwar ('the case').

(3.) Now, State seeks leave to appeal against the judgment and order passed in the case.