SANNO Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pradeep Yadav, learned counsel for the revisionist, Sri Hemant Kumar Singh, learned counsel for the opposite party nos. 2, 3 and 4 and learned A.G.A. for the State.

(2.) This criminal revision has been filed against the impugned order dtd. 21/9/2022 passed by the Special Judge (POCSO Act), Azamgarh, in Criminal Misc. Case No. 39 of 2022 (Sanno Vs. Shahnawaz and others) u/s 156 (3) Cr.P.C.

(3.) By the impugned order, the trial court dismissed the application of the revisionist u/s 156 (3) Cr.P.C. for registration of case against opposite party nos. 2, 3 and 4.