CHANDIRAM KUMHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present application, invoking the High Court's power under sec. 482 of the Code of Criminal Procedure, 1973, the applicant has prayed that the order dtd. 16/3/2022 be recalled.

(2.) The basic bone of contention is, the age of the accused, for which the present applicant has approached this Court on two occasions and has traveled even up to the Supreme Court.

(3.) The backdrop facts are that a First Information Report (FIR No.185/2021 dtd. 24/8/2021) came to be registered at Police Station Jai Narain Vyas Colony, Bikaner for offences punishable under Sec. 376(D), 363, 354, 506, 376(2) (n) and 450 of the Indian Penal Code and under Sec. 5(G), 6, 7, 8, 16 and 27 of the Protection of Children from Sexual Offences Act, 2012 and under Sec. 66E, 67A of the Information Technology Act, 2008, accusing the respondent No.2 (M) to have committed the sexual assault upon minor daughter of the applicant.