PRINCE KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Vakalatnama filed by Sri Rayoof Ali today on behalf of informant is taken on record.

(2.) Heard learned counsel for the petitioner and learned AGA.

(3.) The writ petition seeks quashing of the F.I.R. dtd. 13/3/2023 giving rise to Case Crime No. 63 of 2023, under Ss. 376-D, 506 I.P.C. and Sec. 5/6 POCSO Act, Police Station Sonha, District Basti.