(1.) This application under Sec. 482 Cr.P.C. has been filed challenging order dtd. 2/2/2021, passed by Additional Sessions Judge/Special Judge, POCSO and Rape Cases, Court No. 8, Kaushambi, in Case No. 83 of 2021, (State Vs. Atul Yadav and Others), arising out of Case Crime No.0120 of 2018, under Ss. - 376 (D), 504, 506, 376 (2) (i) I.P.C. and Ss. - 3/4 POCSO Act, Police Station- Charwa, District- Kaushambi, whereby application dtd. 27/1/2020 filed by first informant, opposite party-2, Rakesh Singh Yadav under Sec. 319 Cr.P.C. has been allowed. Resultantly, applicant-1, Rohit Kumar Yadav has been summoned in aforementioned criminal case under Ss. 363, 376 (D), 504, 506, 376 (3) I.P.C. and Ss. 16/17 POCSO Act, whereas applicants 2 to 4 namely Tirra @ Atik, Nanake and Dhiru have been summoned under Ss. 363, 376 (D), 504, 506 I.P.C. and Ss. 16/17 POCSO Act.
(2.) I have heard Mr. Rajiv Lochan Shukla, the learned counsel for applicants, the learned A.G.A. for State and Mr. Jitendra Kumar, the learned counsel for first informant/opposite party-2.
(3.) Perused the Record.
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