State Of Chhattisgarh vs Subhan Singh
2022 Latest Caselaw 1210 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR

                                      CRMP No. 170 of 2016

         • State of Chhattisgarh, through- Station House Officer, Police Station- Pasan,
           District- Korba, Chhattisgarh.

                                                                               ---- Petitioner

                                              Versus

         • Subhan Singh, S/o Gyan Singh Ayam, Aged about 21 years, R/o Village
           Kodwariya Mohalla Senha, Police Station- Pasan, District- Korba,
           Chhattisgarh.

                                                                             ---- Respondent

For State/Petitioner : Mr. Vimlesh Bajpai, Govt. Advocate. For Respondent : Ms. Ranjana Jaiswal, Advocate.

Hon'ble Shri Justice Arvind Singh Chandel

Order on Board 08/03/2022

1. Heard on the application praying for grant of leave to appeal under Section 378(3) of the Cr.P.C. against the judgment dated 25.07.2015 passed by the Additional Sessions Judge (F.T.C.), Korba (C.G.) in Special Sessions Case No. 66/2014 acquitting the respondent from the offences punishable under Sections 354(a)(1)/34, 354(b)/34 of the IPC and Section 10 of the POCSO Act against him.

2. Perused the judgment of the trial Court as well as going through the statement of the victim girl (PW-03). On perusal of the statement of the victim girl (PW-03), it appears that she has not stated anything against the respondent herein for commission of alleged offence.

3. Looking to the statement of the victim girl and other evidence adduced by the prosecution, it is not a fit case in which leave should be granted.

4. Accordingly, the CRMP stands dismissed at motion stage itself.

Sd/-

(Arvind Singh Chandel) Judge Vasant