ANSHU GAUR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Amit Kumar Singh, the learned counsel for the applicant, Sri Anant Pratap Singh, the learned AGA for the State and perused the records.

(2.) By means of the instant application filed under Sec. 482 Cr.P.C., the applicant has prayed to expunge the remarks/ observation made against him in paras 105 and 106 of the judgment and order dtd. 10/11/2021 passed by the learned Special Judge, M.P., M.L.A./ Additional Sessions Judge, Court No. 19, Lucknow in Session Trial No. 460/2017 arising out of Case Crime No. 29/2017, under Ss. 376D, 354A-1, 504, 506, 509 IPC and Sec. 5g/6 POCSO Act, Police Station Gautam Palli, District Lucknow, casting aspersions on the conduct of the applicant.

(3.) The aforesaid case alleged commission of offences by 7 accused persons, including a minister. It was alleged that the Minister and another accused person had administered some intoxicating substance to the informant and had raped her. They had prepared obscene photographs of the informant and by misusing those photos, all the accused persons repetitively raped the informant. However, when they tried to rape her 17 years old daughter, the informant resisted them and she filed the F.I.R.