FAIYAZ ABBAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Rejoinder affidavit filed today is taken on record.

(2.) Heard Shri Bal Keshwar Srivastava, learned counsel for the appellant as well as Shri Angad Vishwakarma, learned A.G.A. for the State-respondent(s).

(3.) The instant criminal appeal has been filed under Sec. 86 of the Criminal Procedure Code (hereinafter referred to as "Code") challenging the order dtd. 12/7/2023, a copy of which is annexure 3 to the appeal, passed by learned Special Judge, POCSO Court No.2, Lucknow. By the said order, the application filed by the appellant under Sec. 84 of the Code has been rejected.