Brijesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 17636 Raj

(1 of 2) [CRLMP-4931/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4931/2019

Brijesh Kumar S/o Ganpat Lal, Aged About 45 Years, B/c Brahmin, R/o Rawat Nagar, Hemsagar, Bera Bhadwasiya, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Anil Dadhich S/o Om Prakash, R/o Rawat Nagar, Hemsagar, Bera Bhadwasiya, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Dhirendra Singh For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

24/11/2021

The present petition has been filed against the order dated

19.08.2019 passed by the learned Special Court POCSO Act

Cases, Jodhpur in Case No.15/2018 whereby, cognizance was

taken against the petitioner under Section 354-A of IPC and under

Section 7/8 of POCSO Act 2012.

Heard learned counsel for the parties.

I have gone through the statements of the victim recorded

under Sections 161 and 164 Cr.P.C. wherein, the allegation against

the present petitioner is clearly made out. Therefore, no illegality

was committed by the learned trial court in its order dated

19.08.2019. There is no substance in the present petition and

therefore, no interference in the order dated 19.08.2019 is

warranted by this Court.

                                                                             (2 of 2)                   [CRLMP-4931/2019]



                                        The     petition    lacks      merit      and     the     same   is   therefore,

                                   dismissed.

                                                                                    (VINIT KUMAR MATHUR),J
                                    43-/Vivek/Shahenshah-

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