RAMESHWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Arvind Kumar Dixit, learned counsel for the revisionist, Sri Brijesh Kumar Srivastava, Advocate holding brief for Sri Rajendra Kumar Srivastava, learned counsel for the respondent nos. 2 to 6 and Sri O.P. Mishra, learned AGA for the State.

(2.) This criminal revision has been filed on behalf of the revisionist challenging the order dtd. 9/1/2023 passed by Special Judge, (POCSO Act)/Additional District and Session Judge, Firozabad in Criminal Misc. Case No. 1910 of 2022 (Rameshwari vs. Rabul and others) rejecting the application under Sec. 156(3) Cr.P.C.

(3.) The relevant facts are as below:-