MONDI MURALI KRISHNA Vs. DUMPA HANISHA NAGA LAKSHMI

JUDGEMENT

(1.) Assailing the order dated 07-01-2016 whereby the I Additional District and Sessions Judge, Guntur, a Special Court constituted under Section 28 of the Protection of Children from Sexual Offences Act, 2012 (the POCSO Act, for short), whereby the charge-sheet was filed by the Sub Divisional Police Officer, North Sub Division, Guntur Urban, was returned on the ground that the provisions of the POCSO Act are not applicable to the facts of the case, with a direction to present the charge-sheet before proper Court, the present revision case is preferred by the revision petitioner.

(2.) It is a most pathetic case where a victim girl who has entered the precincts of the University with a fond hope on her bright future has ended her life by committing suicide on account of the alleged sexual assault and sexual harassment to which she was subjected in the hands of the accused.

(3.) Facts germane to dispose of this revision case may be stated as follows: