RAHUL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure, 1973 has been filed to quash the charge- sheet No.20/16 dated 10.02.2016 with entire criminal proceedings of Sessions Trial No.157 of 2016, titled as State Vs. Rahul, arising out of Case Crime No.163 of 2015 under Section 376 of the Indian Penal Code, 1860 registered at Police Station Pathri, District Haridwar, pending in the court of Additional District and Sessions Judge, Haridwar.

(2.) Heard the learned counsel for the applicant, learned Brief Holder for the State of Uttarakhand/respondent Nos.1 and 2 and learned counsel for respondent No.3.

(3.) Applicant-Rahul and respondent No.3-Vandana are also present in-person before the Court.