MINU NATUNG LOZI Vs. LINDA SEMA

JUDGEMENT

(1.) Legality, propriety and correctness of the order, dtd. 19/2/2021, passed by the learned Sessions-cum-Special Judge, POCSO, Bomdila in SC(BDL)POCSO Case No. 01/2020, under Ss. 376(A) (B)/201/107/506 of the IPC read with Sec. 6 of the POCSO Act, is challenged in this Criminal Revision Petition, under Ss. 401/397/ 482 of the Code of Criminal Procedure, 1973, by the petitioner Smti. Minu Nutung. It is to be noted here that vide impugned order dtd. 19/2/2021, the learned Sessions-cum-Special Judge, POCSO, Bomdila, has discharged respondent No.1 to 7 in the aforesaid case.

(2.) The factual background leading to filing of the present revision petition is briefly stated as under:-

(3.) Being highly aggrieved, the petitioner preferred the present petition on the following grounds:-