ASHWANI ANAND Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State-respondents.

(2.) This application under Sec. 528 BNSS has been preferred by the applicant with the prayer to quash the charge sheet dtd. 30/9/2024, cognizance order dtd. 8/4/2025 as well as entire proceedings of Criminal Case No. 121 of 2025 (State vs. Ashwani Anand) arising out of Case Crime No. 36 of 2024, under Ss. 363, 366 IPC and Sec. 11/12 of Prevention of Children from Sexual Offence Act, 2012, P.S. Rajepur, District Farrukhababad.

(3.) Father of opposite party no. 4 lodged a First Information Report against the applicant stating that, on 23/4/2024, her daughter had been abducted by the applicant. The matter was investigated into by the police, consequent whereupon a charge sheet was submitted on 30/9/2024 and cognizance was taken on 8/4/2025 under the aforesaid provisions.