PRAVIN KUMAR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Sri Subhash Chandra Yadav, Advocate has put in appearance on behalf of opposite party No. 2 by filing his vakalatnama in Court today, which is taken on record.

(2.) Heard Sri Ajeet Kumar Yadav, learned counsel for the applicants, Sri Anurag Verma, learned A.G.A. for the State, Sri Subhash Chandra Yadav, learned counsel for opposite party No. 2 and perused the entire record.

(3.) The instant application under Sec. 482 Cr. P.C. has been filed by the accused/applicants for quashing the entire proceedings of S.T. No. 20 of 2014 "State v. Pravin Kumar Singh" arising out of Case Crime No. 345 of 2013, under Ss. 376, 363, 366, 504, 506 I.P.C. and 3/4 POCSO Act, relating to Police Station Ashiyana, District Lucknow, pending in the Court of learned Special Judge, POCSO Act, Lucknow as well as impugned charge sheet no. 35 of 2014, dtd. 15/2/2014 submitted against the applicant no. 1 under Ss. 376, 363, 366, 504, 506 I.P.C. and 3/4 POCSO Act and the applicant nos. 2 and 3 under Ss. 504, 506 I.P.C. by the Investigating Officer in the aforesaid case crime in the light of compromise took place between the parties.