CRLR/452/2025
2025 Latest Caselaw 1268 UK

Uttarakhand High Court

CRLR/452/2025 on 22 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                         CRLR No.452 of 2025
                                         Hon'ble Pankaj Purohit, J.

Mr. Bharat Singh, learned counsel for the revisionist.

2. Mr. B.C. Joshi, learned AGA for the State.

3. This criminal revision is directed against the judgment and order dated 08.11.2024 passed by learned Additional District Judge/Fast Track Court, Roorkee, District Haridwar in Special Sessions Trial No.03 of 2024, State vs. Abhishek Kumar, under Sections 376(2)(n), 354(A), 354(D), 504 & 506 IPC and Section 5(l)/6 of the Protection of Children From Sexual Offences Act, 2012, Police Station Kotwali Roorkee, District Haridwar, whereby the application moved by the revisionist to declare him juvenile has been rejected.

4. Admit.

5. List on 26.08.2025 for orders.

(Pankaj Purohit, J.) 22.07.2025 AK