RAMESH Vs. STATE OF U. P.

JUDGEMENT

(1.) Sri Srikant Srivastava, learned counsel for the petitioner and Sri S.C. Mishra, learned A.G.A. for the State are present.

(2.) This petition has been filed challenging the order dtd. 9/2/2023, passed in a case arising out of Case Crime No. 793 of 2010 under Sec. 363, 376 I.P.C. by which, the application moved by the victim in the light of order passed in Writ No. 41664 of 2018 for grant of compensation, was dismissed.

(3.) The relevant facts of the case are as below.