NEELU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned A.G.A for the State.

(2.) This application under Sec. 482 Cr.P.C. has been filed by the applicant for quashing the entire proceeding as well as impugned charge sheet dtd. 20.09.2019 and cognizance order dtd. 07.11.219 in P.S.T. No.113/2019 "State vs. Neelu", arising out of Case Crime No.09/2019, under Ss. 363, 366, 376 I.P.C. and Sec. 4 of POCSO Act, Police Station Bagwala, District Etah, pending in the Court of Special Judge (POCSO Act), Etah.

(3.) Learned counsel for the applicant has submitted that the chargesheet has been filed against the applicant without there being any evidence whatsoever against him.