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Judgment
5 paragraphs · 138 wordsPankaj Purohit, J
By means of this writ petition, the petitioner has impugned the first information report dated 19.09.2024 registered with Police Station Ranipur, District Haridwar against the petitioner under Section 5/6 of The Protection of Children From Sexual Offences Act, 2012 (for short POCSO Act) and Section 376 and 506 of IPC.
Heard learned counsel for the parties.
From the perusal of the FIR it transpires that the allegation imputed against the petitioner are very serious, which primafacie made out a cognizable case against the petitioner. The victim was minor at the time of alleged incident. Looking into the seriousness of the first information report and the allegation leveled in the first information report against the applicant, this Court is not inclined to interfere in the matter.
Accordingly, the writ petition is dismissed.