ANIL KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Case called out in the revised list. None present on behalf of the opposite party No. 2 even in the revised call.

(2.) Heard Sri Vinseshwari Prasad, learned counsel for the applicant and Sri Ravi Kant Kushwaha, learned AGA for the State- respondent.

(3.) By way of filing present application u/s 482 Cr.P.C. applicant prays for quashing the effect and operation of the impugned order dtd. 9/7/2021 passed by Additional Sessions Judge/Special Judge (POCSO Act), Budaun, passed in Sessions Trial No. 549 of 2021 arising out of case crime No. 173 of 2021, under Ss. 363, 366-, 376- IPC and 5 (:)/6 POCSO Act, Police Station Ujhani, District Budaun.