CRLA/746/2023
2025 Latest Caselaw 4425 UK

Uttarakhand High Court

CRLA/746/2023 on 18 September, 2025

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
        Date        or directions                         COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      18.09.2025
                                     IA No.1/2023
                                     In
                                     CRLA No.746 of 2023
                                     Hon'ble G. Narendar, C. J.
                                     Hon'ble Subhash Upadhyay, J.

Ms. Divya Jain and Ms. Shweta Jain, learned counsel for the applicant/appellant.

2. Mr. J.S. Virk, learned Deputy A.G. with Mr. Rakesh Kumar Joshi, learned Brief Holder for the State.

3. This is one more case where the allegations are outlandish and totally unbelievable and this is a case involving admittedly a juvenile who has spent more than 02 years in jail and who has been handed down a ghastly sentence of 20 years for an alleged offence under Section 376 IPC and section 3/4 of the POCSO Act.

4. Upon a preliminary appreciation of the facts which is said to have occurred during the first wave of the COVID attack, this Bench prima facie is of the opinion that in the event of clean acquittal, the Officers including the Judicial Officer, who authored the judgment of conviction, should also be called upon as to why they should not be made to pay exemplary cost. Hence, the learned Deputy Advocate General is directed to furnish the names of the I.O. and other witnesses.

5. List tomorrow i.e. 19.09.2025.

(Subhash Upadhyay, J.) (G. Narendar, C.J.) 18.09.2025 18.09.2025 Rajni