SURAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Vakalatnama filed by Ram Lakhan Pal, Advocate on behalf of opposite party is taken on record.

(2.) Heard learned counsel for the applicant, learned counsel for opposite party no.2, learned A.G.A for the State and perused the entire record.

(3.) This application under Sec. 482 Cr.P.C. has been filed by the applicant for quashing the entire proceeding of S.T. No.574/2022, arising out of Case Crime No.0007/2022, under Ss. 376 and 506 I.P.C. and 5/6 POCSO Act, Police Station Banthara, District Lucknow.