Ram Parvesh vs State Of Haryana And Anr
2022 Latest Caselaw 13873 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(232)                                                    CRR-36-2020 (O&M)
                                                   Date of decision:- 02.11.2022

Ram Parvesh                                            ...Petitioner
                                 Versus
State of Haryana and another                           ...Respondents


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- None.
                   ...

SUVIR SEHGAL, J. (Oral)

Instant revision petition has been filed under Section 401 of the

Code of Criminal Procedure, 1973 challenging the order dated 18.11.2019

passed by learned Additional Sessions Judge, Panipat, whereby the

petitioner has been charged for the offence under Section 4 read with

Section 18 of Protection of Children from Sexual Offences Act, 2012 (for

short "the POCSO Act") as well as under Section 376 read with Section 511

of the Indian Penal Code, 1860.

Copy of judgment dated 03.09.2022 passed by learned Additional

Sessions Judge, Fast Track Court (POCSO), Panipat is taken on record. An

examination, thereof, shows that the petitioner-Ram Parvesh has been

acquitted of the charges framed against him.

Instant petition, is therefore, rendered infructuous and is dismissed

as such.

                                            (SUVIR SEHGAL)
02.11.2022                                       JUDGE
Kamal
           Whether Speaking/Reasoned                  Yes/No
           Whether Reportable                         Yes/No


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