ANISH LOHARUKA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for recalling a judgment and order dtd. 10/5/2022 passed by this Court in CRR 1340 of 2022.

(2.) The revisional application being CRR 1340 of 2022 was filed by the accused petitioner challenging an order dtd. 11/4/2022 passed by the learned Additional Sessions Judge, Bench - II, City Sessions Court, Calcutta in Special POCSO Case No. 7 of 2020 under Ss. 66E, 67, 67A, 67B and 84B of the Information and Technology Act, Sec. 120B, 354D, 385 and 506 of the Penal Code and Ss. 4 and 8 of the Protection of Children from Sexual Offences POCSO Act, for short. The present applicant was not made a party in the said revision.

(3.) By a judgment and order dtd. 10/5/2022 passed in the said revision being CRR No. 1340 of 2022, this Court was pleased to dispose of the same by partly setting aside the impugned order and with the following directions-