RAJINA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sanjeev Kumar Shukla, learned counsel for the revisionist and learned A.G.A. for the State and perused the records. Challenge to the criminal revision

(2.) This criminal revision has been filed for setting aside the impugned judgment and order dtd. 5/11/2022 passed by learned Additional Sessions Judge/ Special Judge (POCSO Act), Bulandshahar in Criminal Misc. Case No. 717 of 2022 (Rajina Vs. Nishar and others), under Sec. 156(3) Cr.P.C., Police Station Jahangirabad, District Bulandshahar, whereby learned court below has rejected the application filed by the revisionist under Sec. 156(3) Cr.P.C.

(3.) The Case of the Revisionist