ABHISHEK CHOUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This revision petition has been filed by the petitioner under Sec. 397 read with Sec. 401 of Cr.P.C. assailing order dtd. 10/7/2021 passed by the Special Judge (POCSO Act, 2012), Ujjain, whereby the learned Judge has rejected the application preferred by the petitioner for treating the petitioner as juvenile.

(3.) In brief, the facts of the case are that a case of rape has been registered against the petitioner by the prosecutrix on 9/6/2021 alleging rape and admittedly the period of the offence was between October - November, 2018 till 2021.