SHISHIR GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ajay Sengar, learned counsel for the applicant, Sri Ajay Singh, learned counsel for the complainant and learned AGA for the State.

(2.) Present application has been filed by the applicant under Sec. 482 Cr.P.C. praying for quashing the entire proceedings of Complaint Case No. 0009 of 2023, arising out of Criminal Case No. 0164 of 2023 (Smt. Vibha Prajapati vs. Shishir Gupta and Others) under Ss. 376D of IPC and Sec. 5G/6 of the POCSO Act, 2012, Police Station Kotwali Orai, District Jalaun, pending before the learned Additional District and Sessions Judge/Special Judge (POCSO Act), Jalaun at Orai.

(3.) Opposite party no. 2 filed a complaint against the applicant and other persons under Ss. 328 and 376 of IPC and Sec. 5/6 of the POCSO Act, 2012 Police Station Kotwali Orai, District Jalaun.