XXXX Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel Ms. Prachi Sawant for the applicant, learned Senior Advocate Shri Dessai appearing on behalf of the respondent no.2 and Shri Vaze, learned Additional Public Prosecutor appearing on behalf of the respondent no.1-State.

(2.) This is an application made by the victim through her mother under Sec. 439(2) of the Criminal Procedure Code, 1973, (Cr.P.C.), read with Sec. 482 of Cr.P.C., for cancellation of bail granted to the respondent no.2 by the Children's Court vide order dtd. 2/3/2023.

(3.) The mother of the victim is the original complainant. A complaint dtd. 21/1/2023 came to be registered with the Mapusa Police Station being Crime no. 13/2023 for the offences punishable under Sec. 452, 342, 376(3), 506(2), 328 of the Indian Penal Code (IPC), Sec. 8(2) of the Goa Children's Act and Sec. 4, 6 and 8 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act).