PAPPU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.P. Singh Kashyap, learned counsel for the applicant and Sri Vibhav Anand Singh, learned A.G.A. for the State.

(2.) The present application has been filed with the prayer for quashing the Criminal Case No. 605 of 2007 pending in the Court of C.J.M. Badaun, State vs. Pappu in Case Crime No. 9 of 2007 u/s 363, 366 IPC, P.S. Kunwargaon, District-Badaun.

(3.) The brief facts of the case are that the victim..s father, Prem Pal Sharma S/o Mahavir Prasad had lodged an FIR at P.S. Kunwargaon, District Badaun alleging that on 25/12/2006 at 5.00 pm, when his minor daughter had gone to ease herself out, she was enticed away by the applicant with the help of Sanjeev and Smt. Madhuri. It was further alleged that his minor daughter could not be found thereafter. The FIR was lodged after a delay of about one month i.e. on 21/1/2007.