- (1.) Crm-18746 of 2016 There is delay of 12 days in filing this revision petition. An application has been moved under Section 5 of the Limitation Act for condonation of delay of 12 days in filing this revision petition, which has been supported by an affidavit of the applicantpetitioner. Application is allowed as per the grounds mentioned therein and delay of 12 days in filing this appeal is condoned. CRR No.2152 of 2016
(2.) The present revision petition has been filed to challenge the impugned order dated 20.02.2016 passed by the Additional Sessions Judge, Narnaul, whereby, application moved by the prosecution under Section 319 Cr.P.C. has been allowed.
(3.) Briefly, the facts of the case are that FIR No.115 dated 14.05.2014 was registered under Section 354-A, 363, 366-A, 376 and 120-B IPC and Section 4 of the Protection of Children from Sexual Offences Act, 2012 at Police Station Nangal Chaudhary. The matter was investigated into by three Deputy Superintendents of Police. The petitioner was found innocent and was kept in column No.2 of the report under Section 173 Cr.P.C. After recording of statement of the complainant, an application was moved under Section 319 Cr.P.C., which was dismissed on 02.12.2014.;