BHOOP RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Special Sessions Trial No.279 of 2023, "State of Uttarakhand Vs. Patiram and Another", pending before the Fast Track Court/Additional Sessions Judge/Special Judge (POCSO), Udham Singh Nagar under Ss. 363, 366, 376 of the Indian Penal Code, 1860 (in short, "IPC"), Sec. 5 read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (in short, "Act, 2012"), Sec. 9 and Sec. 10 of the Prohibition of Child Marriage Act, 2006.

(2.) Mr. Manoj Bhatt, learned counsel for the applicant-accused.

(3.) Mr. Akshay Latwal, learned Assistant Government Advocate for the respondent no.1.