NIZAMUDDIN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Safiullah learned counsel for the revisionists and Shri Pankaj Kumar Tripathi, learned A.G.A. for the State.

(2.) This revision has been preferred against judgement and order dtd. 12/5/2022 passed by Special Judge POCSO Act Sambhal at Chandausi in Criminal Misc. Case No. 09 of 2022, Computer Case No. 76 of 2022 (State Vs. Chandrapal and Others) arising out of S.S.T. No. 34 of 2020 (State Vs. Faisal) Case Crime No. 207 of 2020 Police Station- Behjoi Disttrict- Sambhal.

(3.) By the impugned order, the Court below has ordered the revisionists to deposit Rs.50,000.00 as surety amount after forfeiture of surety of entire amount of Rs.1,00000.00.