AVDHESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Bhup Chandra Singh, learned counsel for the petitioner and Sri Aniruddha Kumar Singh, learned Additional Government Advocate-I for the State.

(2.) In view of the order proposed to be passed, the notices to opposite party Nos.3 and 4 are hereby dispensed with.

(3.) By means of this petition filed under Sec. 482 Cr.P.C., the petitioner has prayed for quashing/ setting aside the order dtd. 11/1/2024 passed in S.T. No.54 of 2021 (State vs. Avdhesh) by the learned Special Judge, POCSO Act, / Additional Sessions Judge, Room No.12, Sultanpur relating to Case Crime No.136 of 2019, under Ss. 363 and 366 I.P.C. and Sec. 16/17 of POCSO Act, Police Station-Kamrauli, District-Amethi, so far as it relates to the present petitioner, as well as the entire criminal proceedings pending against the petitioner may kindly be terminated.