PARVEJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing the entire proceedings of Sessions Trial No.238 of 2023, "State vs. Parvej and two Others", pending before the court of Additional Sessions Judge/FTSC, Rudrapur, District Udham Singh Nagar under Ss. 323, 376 and Sec. 506 of the Indian Penal Code, 1860.

(2.) Heard Mr. Anoop Jaiswal, learned counsel for the applicants-accused, Mr. Pradeep Lohani, learned Brief Holder for the respondent no.1 and Mr. Vikramaditya Buddhist, learned counsel for the respondent no.2-informant/victim.

(3.) All the three applicants-accused are present in-person. They are identified by Mr. Anoop Jaiswal, Advocate. The respondent no.2, aged about 30 years, is present in-person. She is identified by Mr. Vikramaditya Buddhist, Advocate.