LAWS(ALL)-2021-12-11

IRSHAD Vs. STATE OF U.P.

Decided On December 17, 2021
IRSHAD Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the material available on record.

(2.) This application under Sec. 482 Cr.P.C. has been filed by the applicants for quashing of the entire proceeding of complaint case no. 1732 of 2018, Monisha Anwar Vs. Irshad, under sec. 326-A I.P.C. P.S. Mandi, District Saharanpur as well as summoning order dt. 28.7.2018 passed by A.C.J.M-IIIrd, Saharanpur.

(3.) As per the allegation made in the complaint, it is alleged that on 12.8.2017 at about 8.30 p.m., the applicant forcibly entered into the house of O.P. No.2 and tried to commit rape upon her and disrobed her and tried to outrage her modesty. It is further alleged that on 14.8.2017 while O.P.No.2 was returning back from her parents place, then the applicant poured acid on her causing serious burn injury.