HIMANSHU KASHYAP @ JAIKI Vs. STATE OF U.P.

JUDGEMENT

(1.) Having regard to the nature of offence, issuance of notice to opposite party no.2 is dispensed with.

(2.) Heard learned counsel for petitioner as well as learned Additional Government Advocate for State and perused the record.

(3.) By filing this 482 Cr.P.C. petition, the petitioner has challenged the charge-sheet dated 30.03.2018 in Sessions Case No.1327 of 2020 arising out of First Information Report lodged at Case Crime No. 829 of 2017, under Sections 354A,504,506 I.P.C. and Section 7/8 POCSO Act and also the order dated 3.11.2020 passed by the trial court, whereby the cognizance of the offence has been taken and the process has been issued against the petitioner in the aforesaid case.