ASIF AHMAD SIDDIQUI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Dr. C.P. Upadhyay, learned counsel for the applicant, Mr. Pradeep Kumar Mishra, Advocate holding brief of Mr. Harbansh Prasad Pandey, learned counsel for the informant and Mr. Amit Singh Chauhan, learned AGA for the State.

(2.) The present 482 Cr.P.C. application has been filed to quash the order dtd. 30/1/2023 passed by Additional District and Sessions Judge/Special Judge, POCSO Act, Allahabad in Special Sessions Trial No.2/2023 arising out of Case Crime No.173 of 2022, under Ss. 323, 363, 328, 376Gha(Ka), 377, 504, 506 IPC and Sec. 5/6 POCSO Act, Police Station - Shankargarh, District - Prayagraj.

(3.) The brief facts as enumerated in the writ petition are as follows:-