SPLA/74/2022
2022 Latest Caselaw 1988 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                            COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      05.07.2022                        SPLA No. 74 of 2022
                                        With
                                        GA No. 20 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The present proposed appeal, along with an application under Section 378(3) of the Code of Criminal Procedure, 1973, has been filed against the judgment dated 20.10.2021, passed by the F.T.C./Additional Sessions Judge/Special Judge (POCSO), Haldwani, District Nainital in Special Sessions Trial No.30 of 2019, "State vs. Sudhir", whereby the respondent - accused has been acquitted from the charges under Sections 354, 354A, 452 of IPC and Section 9(m)/10 of the Protection of Children from Sexual Offences Act, 2012.

Heard Mr. S.T. Bharadwaj, learned Deputy Advocate General for the State/ applicant.

Issue notice to the respondent on the application, filed under Section 378(3) of the Code of Criminal Procedure, 1973.

Steps to be taken within a week. List this case on 17.08.2022.

(Alok Kumar Verma, J.) 05.07.2022 Pant/