SRINIVAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shivam Sharma, learned counsel for the petitioners, Sri Rao Narendra Singh, learned A.G.A. for the State-respondent and Sri Ramesh Chandra Gupta, learned counsel for respondent no. 2.

(2.) Present petition under sec. 482 Cr.P.C. has been filed seeking quashing of the proceedings of Sessions Trial No. 510 of 2014, State of U.P. Versus Girijadayal and others, pending in the court of learned Additional Sessions Judge, Court No. 5, Lakhimpur Kheri. It has further been prayed to quash the order dtd. 3/11/2014 passed in the aforesaid Sessions Trial No. 510 of 2014.

(3.) The allegation against the petitioners, who are the real brothers, and his 81 years old father is that they had gang-raped the prosecturix, a married woman, having two grown up children, aged around 13 years and 11 years.