RAJIV KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr. Chandra Bhan Dubey, learned for the opposite party no.2 has not appeared even in the revised call.

(2.) Heard Mr. Sachin Kanaujiya, learned counsel for the applicant, Mr. Amit Singh Chauhan, learned AGA for the State and perus d the records.

(3.) This application under Sec. 482 Cr.P.C. has been filed to quash the charge sheet dtd. 25/6/2015 and the cognizance order dtd. 30/7/2015 as well as the entire proceedings of Criminal Case No. 36 of 2015 (State Vs. Rajiv Kumar), arising out of Case Crime No.118 of 2015, under Ss. 363, 366 and 376 I.P.C. and Sec. 3/4 of POCSO Act, P.S. Doghat, District-Baghpat, Additional District and Sessions Judge, Baghpat.