ABHISHEK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay Condonation Application (IA No. 2 of 2023) for condoning delay in filing short counter affidavit is allowed. Short counter affidavit filed on behalf of the State is taken on record.

(2.) By means of the present C482 application, the applicant has put to challenge the order dtd. 26/6/2023, passed in Special Sessions Trial No.14 of 2022, State Vs. Abhishek, under Sec. 376 AB of IPC and Sec. 5(m)/6 of POCSO Act, 2012, passed by F.T.S.C./Additional Sessions Judge, Roorkee, Haridwar.

(3.) It is submitted by learned counsel for the applicant that an F.I.R. was lodged against the applicant on 26/11/2021 under Sec. 376(3) of IPC and Sec. 5(m)/6 of POCSO Act, 2012, registered in Police Station-Manglaur, District-Haridwar (annexure no.1).