D vs State Of Chhattisgarh
2022 Latest Caselaw 3571 Chatt

Citation : 2022 Latest Caselaw 3571 Chatt
Judgement Date : 12 May, 2022

Chattisgarh High Court

D vs State Of Chhattisgarh on 12 May, 2022

                                                 1


                                                                                      NAFR
                              HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Criminal Revision No. 236 of 2022
              'D', Aged about 16 years, Minor through legal natural guardian mother Smt.
               Neelam Sharma, W/o Vinod Sharma, Aged about 44 years, R/o K.N. 32/1
               Ward No. 23, Behind Krishna Nagar Church, Korba, Tahsil Korba, District
               Korba, Chhattisgarh
                                                                               ---- Applicant
                                              Versus
              State of Chhattisgarh, Station House Officer, Police Station Kotwali, Korba,
               District Korba, Chhattisgarh
                                                                             ---- Respondent   s

For Applicant : Shri Anshul Tiwari, Advocate For State/Non-applicant : Ms. Binu Sharma, Panel Lawyer

Hon'ble Shri Justice Gautam Chourdiya Order on Board 12.05.2022

1. The present is the second revision under Section 102 of the Juvenile Justice (Care and Protection of Childrent) Act and has been preferred against the order/judgment dated 24.02.2022 passed by the Additional Sessions (FTC), Special Court POCSO Act, 2012, Korba (C.G.) in Special Case (Children Court) No. 22/2022 (wrongly typed as 22/2021 in the impugned order), rejecting the bail application of the applicant in connection with Crime No. 531/2021 registered at Police Station Kotwali, Korba, District Korba (C.G.), for the offence under Section 376 of IPC and Section 4 of POCSO Act.

2. Learned counsel for the applicant submits that the applicant has been acquitted of charge under Section 376 of IPC and Section 4 of POCSO Act, therefore, this revision has become infructuous and he does not want to prosecute this revision.

3. Accordingly, the criminal revision is disposed of as having become infructuous.

Sd/-

(Gautam Chourdiya) Judge vatti