REGENT COMPUTRONICS PVT. LTD.

DINESH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
SHIVASHARANAPPA AND OTHERS VS. STATE OF KARNATAKA [REFERRED TO]
SHAILENDRA RAJDEV PASVAN V. STATE OF GUJARAT [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
RAMANAND YADAV VS. PRABHU NATH JHA [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
STATE OF PUNJAB VS. MADAN MOHAN LAL VERMA [REFERRED TO]
JAYASWAMY VS. STATE OF KARNATAKA [REFERRED TO]
SAMSUL HAQUE VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) This appeal has been preferred by the informant against respondent No.2 against his acquittal in S.T. No.45 of 2015 (State Vs. Nilendra @ Mithun) arising out of Case Crime No.108 of 2013, under Ss. 363, 366, 376 IPC and 3/4 POCSO Act, Police Station- Dholna, District- Kasganj. The aforesaid judgement and order was passed by trial court on 3/9/2022, by which the respondent was acquitted of all charges.

(2.) Heard Shri Awadh Narian Rai, learned counsel for the appellant and Shri Patanjali Mishra, learned AGA.

(3.) The allegations are made against the respondent No.2 by appellant/informant that on 2/6/2013 his daughter, aged about 15 years, was going to attend the marriage of her friend at about 12:00 noon. Respondent No.2 along with others enticed away his daughter. This occurrence was seen by the son of the informant, who was going after them by cycle.

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DINESH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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