HARISH Vs. STATE OF U.P & ORS.

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties and perused the relevant material.

(3.) The challenge in this appeal is against the order of the High Court dated 07.08.2013 by which the proceedings under Section 272 and 273 of the Indian Penal Code against the appellant has been refused to be quashed by the High Court.