SAURABH Vs. STATE OF U. P.

JUDGEMENT

(1.) Learned A.G.A has filed counter affidavit in Court, which is taken on record.

(2.) No rejoinder affidavit has been filed by the applicant. Heard Ms. Manju Pandey, learned counsel for the applicant, Sri M.P.S. Chauhan, learned counsel for opposite party no. 2 and Sri Pankaj Kumar Tripathi, learned A.G.A for the State and perused the record. Opposite party no. 2 is personally served, but he has not came forward to oppose the applicant and has also not filed any objection/counter affidavit, but on the date of hearing Sri M.P.S. Chauhan, learned counsel for the opposite party no. 2. is present.

(3.) The present application under Sec. 482 Cr.P.C has been instituted by the applicant to quash the Charge-Sheet No. 93 of 2022 date 16/5/2022 as well as cognizance order dtd. 2/6/2022 passed by Additional District Judge / Special Judge (POCSO Act), Bulandshahr, in Case No. 2488 of 2022 - State Vs. Saurabh, arising out of Crime No. 82 of 2022 under Ss. 363, 366, 376 I.P.C and 3/4 POCSO Act, Police Station Araniya, District Bulandshahr, pending in the aforesaid court.