SXXXXXXXXX BXXX Vs. STATE OF U.T, CHANDIGARH

JUDGEMENT

(1.) This petition has been filed under Sec. 528 of BNSS seeking directions to the ld. trial Court to record statement of the petitioner-compliant through video conferencing in the case CIR No. SC/60/2024 w.r.t. the FIR No. 21 dtd. 6/2/2024 under Sec. 10 POCSO Act registered at Police Station Sector-11 Chandigarh.

(2.) Learned counsel for the petitioner submits that on 15/9/2025, a request was made before the learned trial Court to examine the petitioner/complainant through video conferencing. The said request was opposed by learned defence counsel, whereupon the learned trial Court directed the petitioner to appear in person on 14/11/2025, failing which no further opportunity would be granted for his examination. It is further submitted that due to unavoidable circumstances, petitioner could not appear on the said date. Hence, indulgence of this Court is sought for grant of one opportunity to the petitioner to record his statement through video conferencing.

(3.) Notice of motion.