STATE OF MAHARASHTRA Vs. AAKASH SUBHASH DEVKAR

JUDGEMENT

(1.) By the present Application filed under Sec. 419(3) of The Bhartiya Nagrik Suraksha Sanhita, 2023 read with Rule 19 of Chapter XXVI of the Bombay High Court, Appellate Side Rules, 1960, the State seek leave to appeal as it has raised a challenge to the impugned Judgment and Order of acquittal dtd. 5/5/2025 passed by the learned Special Judge under Protection of Children from Sexual Offences Act, 2012 (for short "the POCSO Act") , in Special (P) Case No.15/2022.

(2.) Heard the learned APP Ms. Sangeeta Shinde for the State and perused the impugned Judgment placed before the Court alongwith the notes of evidence placed on record.

(3.) The accused, aged 19 years faced an accusation under Sec. 354(1)(i) and 506 of the Indian Penal Code and Sec. 7 punishable under Sec. 8 and Sec. 11 punishable under Sec. 12 of the POCSO Act, 2012.