SUNEETA PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri. Ravindra Prakash Srivastava, learned counsel for the applicant and Sri. R.P. Mishra, learned A.G.A. for the State as well as perused the record.

(2.) The present application has been filed by the applicant-Suneeta Pandey for quashing of the impugned order dtd. 3/12/2018, whereby the applicant has been summoned to face the trial u/s 376-D, 212 IPC in exercise of power conferred under Sec. 319 Cr. P.C. as well as entire proceedings of Special Criminal (Sexual) Case No. 08 of 2016 (State v. Fanindra Mani Ojha alias Dablu) arising out of Case Crime No. 874 of 2015, under Sec. 376-D and 212 I.P.C., Police Station-Kotwali Bansi, District-Siddharth Nagar, pending in the court of Additional District and Sessions Judge-I, Siddharth Nagar with a further prayer to stay the further proceedings of the aforesaid case.

(3.) As per F.I.R., the incident took place on 24/6/2015 and the F.I.R. was lodged against unknown persons on 28/7/2015 bearing Case Crime No. 874 of 2015, under Ss. 363 and 366 I.P.C. alleging therein that someone has enticed away the daughter of the informant aged about 15 years and took her with him.