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Judgment
7 paragraphs · 223 wordsPankaj Purohit, J
By means of the present writ petition, petitioner has put to challenge the First Information Report No.110 of 2025 dated 24.04.2025, under Sections 65(1) of BNS, 2023 and Section 3/4 of the Protection of Children from Sexual Offences Act, 2012, registered with Police Station Sitarganj, District Udham Singh Nagar.
Learned counsel for the petitioner on the previous date submitted that the victim has not supported the prosecution in her statement recorded under Section 183 of BNSS, 2023 (Old under Section 164 of Cr.P.C.) recorded by the Magistrate.
At this, this Court vide order dated 02.05.2025 directed the State Counsel to bring on record the statement of the victim recorded under Section 183 of BNSS, 2023 (Old under Section 164 of Cr.P.C.).
Today, learned State counsel has apprised this Court on the basis of instructions that in the statement recorded before the Magistrate, victim has fully supported the version put out in the first information report.
Since the offences are very serious against the petitioner and the first information report discloses commission of cognizable offence, therefore, this Court is not inclined to interfere with the impugned FIR by exercising discretionary jurisdiction under Article 226 of the Constitution of India. Accordingly, the writ petition is dismissed in limine.
Pending application, if any, stands disposed of accordingly.