STATE Vs. MOHD

JUDGEMENT

(1.) In the wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This criminal revision petition under Sec. 397 and 401 Cr.P.C. has been preferred by the petitioner-State against the order dtd. 6/10/2001 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Pratapgarh in Special Sessions Case No. 83/2001, whereby the present accused-respondents were discharged of the offences under Ss. 363, 366, 120-B and 376 IPC and Sec. 3x2 of the SC/ST (Prevention of Atrocities) Act.

(3.) Learned Public Prosecutor appearing on behalf of the petitioner-State submits that on 4/8/2001 (in the morning), one Gheesalal, brother of the prosecutrix, lodged a first information report before the Police Station, Dholapani, alleging therein, that his sister (prosecutrix), who was a married lady, came to his house; thereafter, very often, the present accused-respondents used to came to the house of Gheesalal; such conduct of the accused-respondents was repeatedly resisted and opposed by Gheesalal, but despite that, the accused-respondents kept on visiting his house.