PANKAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) The contour of the facts & material, culminating in the commencement, relevant for the limited purpose of deciding the instant revision petition and emanating from the record, is that, initially, in the wake of complaint of complainant Ved Parkash son of Lalu Ram Saini (for brevity "the complainant"), a criminal case was registered against petitioner- accused Pankaj s/o Chhote Lal, r/o village Devariya Koti, Distt. Mujaffar Nagar (Bihar), vide FIR No.383 dated 4.12.2012, on accusation of having committed the offences punishable under sections 376, 363 and 366 IPC and Section 4 of The Protection of Children from Sexual Offences Act, 2012 (hereinafter to be referred as "the POCSO Act") by the police of Police Station Sector 10, Gurgaon.

(2.) Thereafter, the application to declare the petitioner as juvenile was dismissed, by means of impugned order dated 4.10.2013 by the Magistrate.

(3.) Aggrieved thereby, the appeal filed by the petitioner was dismissed as well, by way of impugned judgment dated 20.11.2013 by the appellate Court (Addl.Sessions Judge).