MOHD HAROON Vs. STATE OF U. P.

JUDGEMENT

(1.) The present application under Sec. 482 Cr.P.C. has been filed by the applicant- Mohd Haroon with the prayer to quash / set-aside of rejection order of Discharge Application dtd. 15/11/2022 in Case No. 10417 of 2022 (State Vs. Mohd Haroon) arising out of Case Crime No. 248 of 2022, under Ss. 354, 354-A, 354-D and 509 I.P.C., Police Station Kotwali, District Hamirpur with a further prayer to stay the further proceedings of the said case pending in the Court of Civil Judge (Jr. Division), F.T.C. Crime against Women Court, Hamirpur.

(2.) The facts as set out in the case are that a first information report was lodged on 19/8/2022 by the opposite party no.2 for an incident which took place from 25/7/2022 to 18/8/2022 which was lodged as Case Crime No. 248 of 2022, under Ss. 354 (Ga), 354 (Gha) I.P.C., Police Station- Kotwali, District Hamirpur against the applicant Mohd. Haroon, Advocate, Hamirpur. The contents of the said first information report which set out the prosecution case are extracted herein below:-

(3.) A complaint dtd. 20/8/2022 was sent by the opposite party no.2 to the Chairman, Internal Complaints Committee (POSH Act), District Court, Hamirpur against the accused. On the said complaint notice was issued by the Chairman of the said committee to the accused.