SIDDH NATH PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) This review application has been filed for review of the judgment and order dtd. 20/1/2021, passed by this Court in petition under Article 227 of Constitution of India, No.4737 of 2020 (Siddh Nath Pandey vs. State of U.P. and another).

(2.) Heard learned counsel for the petitioner/ applicant, learned counsel for the complainant, learned AGA for the State and perused the record.

(3.) Perusal of record shows that the above referred petition under Article 227 of the Constitution of India was filed by the petitioner for quashing of the judgment and order dtd. 12/7/2018, passed by learned Additional Chief Judicial Magistrate, Vth Jaunpur in Complaint Case No.1097 of 2018 (Sanju Vs. Siddha Nath Pandey), as well as to quash the order dtd. 28/9/2020, passed by learned Special Judge POCSO Act I/Additional Session Judge, Jaunpur in Criminal Revision No.206 of 2018 (Siddha Nath Pandey Vs. State of U.P.). After hearing learned counsel for parties, the said petition under Article 227 was dismissed by the judgment and order dtd. 20/1/2021, which is quoted as under;