CRLA/147/2021
2021 Latest Caselaw 1575 UK

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                                      CRLA No. 147 of 2021

                                      Hon'ble R.C. Khulbe, J.

Ms. Shruti Joshi Tiwari, learned counsel for the appellant.

Mr. S.S. Adhikari, A.G.A. with Mr. P.S. Uniyal, learned Brief Holder for the State.

Heard this matter through video conferencing.

Learned counsel for the appellant would submit that against the judgment and order of the POCSO Court, a revision will lie ,and is seeking permission to withdraw the present appeal with liberty to file a revision.

Permission, as sought for, is granted.

Accordingly, this appeal is dismissed as withdrawn with liberty to file a revision.

Registry is directed to return the impugned judgment and order as per rule.

(R.C. Khulbe, J.) 03.05.2021 Parul