PRAMOD KUMAR YADAV Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Ramajan Ahmad, learned counsel for the applicant, Sri Pankaj Saxena, learned AGA for the State and perused the record.

(2.) This application under Sec. 482 Cr.P.C. has been filed by the applicant with a prayer to quash the criminal proceedings of Criminal Case No.153 of 2022(State Vs. Pramod Yadav), arising out of Case Crime No.408 of 2021, under Sec. 354, 504, 506, IPC, Police Station Buxa, District Jaunpur, pending in the court of Judicial Magistrate-II, Court No.18, Jaunpur including the charge sheet dtd. 16/1/2022 and cognizance/summoning order dtd. 2/4/2022, passed by Judicial Magistrate-II, Court No.18, Jaunpur.

(3.) Prosecution case is that on 27/12/2021 at about 10.30 P.M. when the informant was sleeping in the Verandah of the house then his neighbour Pramod Yadav came there and started to act indecently. When the informant resisted it, then he threatened with death and also abused her. After investigation charge sheet has been submitted.