ASHIRBAD HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Chaudhury, learned Senior counsel, assisted by Mr. T. Deuri learned counsel appearing for the petitioner. And also heard Mr. J.A. Hassan, learned Special Public Prosecutor representing the State of Assam and Mr. A.N. Ahmed, learned counsel appearing for respondent No. 2.

(2.) By filing this revision petition u/s 401 read with Sec. 397 of the CrPC, the petitioner has prayed to set aside the impugned order dtd. 28/11/2023, passed by the learned Special Judge, Darrang in connection with Special (POCSO) Case no. 131/2022.

(3.) The case of the petitioner is that on 11/06/2022, an FIR has been lodged before the officer-in-charge of Dhula Police Station by one of the accused, stating inter alia that the victim girl, aged about 13 years, stayed in a rented house along with the informant, was found hanging herself in the ceiling fan of their living room by using a piece of scarf. Accordingly, the informant brought down the victim after untying the hanging rope. Thereafter, a case was registered vide Dhula P.S. UD Case No. 10/2022.