SUDHEER CHAUDHARY Vs. PUSHMA

JUDGEMENT

(1.) Learned counsel for the petitioners submit that cognizance taken for various offence under IPC against the petitioners under Section 9/10 and Section 16/17 of the POCSO Act 2012 and also read with Section 19(2) are not made out Prima facie from the complaint and the learned Judge POCSO courts has committed error.

(2.) Learned Additional Advocate General appearing for the State does not support the order passed by the Special Court, POCSO, Sawai Madhopur and submits that such orders not only hamper the regular functioning of the police but also demoralize the entire police force. It is also stated that no proceedings under Section 197 Cr.P.C. were followed before taking cognizance against the police officials.

(3.) Counsel for the complainant vehemently supports the impugned order, however, he has been unable to show as to how the learned Judge has brought the case under POCSO Act.