KRISHNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both these criminal revision petitions have been filed against the order dated 19.01.202021 passed by the learned Special Court POCSO Act, District Dholpur (hereinafter referred to as the 'trial Court'). Therefore, both these criminal revision petitions are being disposed of by this common order.

(2.) Both these criminal revision petitions have been filed by the petitioners against order dtd. 19/1/2021 passed by the learned Special Court POCSO Act, District Dholpur in Sessions Case No.5/2020 titled as State of Rajasthan vs. Krishna and Anr. by which learned trial Court has rejected the applications of petitioners: Krishna and Abhishek, by which they had pleaded to be treated as juveniles.

(3.) The relevant facts, in brief are that an FIR No.250/2019 under Ss. 363 and 366A IPC was lodged by the complainant Chanchal S/o Suresh Chand alleging that one Abhishek had kidnapped his minor daughter. Thereafter, investigation was conducted and charge-sheet for the offences punishable under Ss. 363, 366A, 376DA read with Sec. 109 IPC and Ss. 5, 6 and 17 of Protection of Children From Sexual Offences Act, 2012 was submitted in the learned trial Court. The petitioners had also been made accused therein.