DEVA Vs. STATE

JUDGEMENT

(1.) When the matter was listed and heard yesterday i.e. 11/5/2022, Mr. Ashok Kumar Panwar, who appeared as Amicus Curiae, made detailed submissions.

(2.) After hearing the submissions and perusing the record of the case, this Court passed the following order, yesterday i.e. 11/5/2022:

(3.) Thereafter, yesterday itself, upon retiring in the Chamber, the judgment was dictated to the concerned stenographer, but due to a bonafide mistake, this Court went on to give dictation on merits, without considering an important element of the prosecutrix having been taken away from a hut at Jagat Road, even when the hut was occupied by the prosecutrix, alongwith other cooccupants, namely, Hanja Ram, Nana Ram, Shanti Lal and Laxmi.