X Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973, (for short "Cr.P.C.") by the victim for a direction to the trial Court to conduct the trial on a day to day basis against the accused. The First Information Report (FIR) No. 206 of 2021 was registered under Ss. 376(2)(f), (n), 376(3) and 354A of the Indian Penal Code (IPC) read with Ss. 4, 5(m), (n), 6, 10, 11(iii) and 12 of the Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act").

(3.) The victim was 13 years of age when the aforesaid offence is alleged to have taken place. The offence is alleged to have been committed by the paternal uncle of the victim. The accused is released on bail by order dtd. 09/10/2021.