ABHISHEK VISHWAKARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Special Sessions Trial No.42 of 2024, "State of Uttarakhand vs. Abhishek Vishwakarma", pending before the court of Sessions Judge/ Special Judge (POCSO Act), Champawat under Sec. 376 of the Indian Penal Code, 1860 (in short, "IPC"), Sec. 5(j)(ii)(l) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (in short, "Act, 2012").

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

(3.) Mr. Pratiroop Pandey, learned Assistant Government Advocate for the respondent no.1.