RISHI PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sarvajeet Singh, learned counsel for the revisionists and learned A.G.A. for the State.

(2.) The instant revision has been filed for setting aside the impugned order dtd. 30/11/2021 passed by the Nyaypeeth Bal Kalyan Samiti, Badaun in Case Crime No. 279 of 2021, under Ss. 363, 354K(1)(1), 323 I.P.C. and Sec. 7/8 POCSO Act, Police Station Dataganj, District Badaun.

(3.) From the facts of the case, that revisionist no.1 filed an application under Sec. 156(3) Cr.P.C. stating that on 6/4/2021 at about 7:00 p.m., he went to his field, leaving his daughter alone at home, whereupon the named accused persons Tinku, Sonu, Sanju and Sugreev, in collusion, enticed away his daughter along with cash and ornaments. Later, the revisionist found his daughter lying unconscious near the house of accused Sugreev and took her back home. It is evident that on the basis of tehrir given by revisionist no.1, a case was registered arising out of Case Crime No. 279 of 2021 under Ss. 363, 366, 376(3) I.P.C. and Sec. 7/8 POCSO Act against the four accused persons namely, Tinku, Sonu, Sanju and Sugreev.