GOVIND Vs. STATE OF U. P.

JUDGEMENT

(1.) Compliance affidavit regarding service of notice upon the victim has been filed by the learned AGA is taken on record.

(2.) Heard Sri Arvind Kumar Yadav, learned counsel for the applicants and Sri Rajeev Kumar Singh, learned AGA for the State.

(3.) The present application has been filed to quash the order dtd. 9/2/2024 passed by the Special Judge (POCSO) Act, Azamgarh as well as entire proceedings of Complaint Case No.16 of 2021, Bindu Devi Vs. Govind and Others, under Ss. -452, 354, 504, 506, 427 IPC & Sec. -7/8 of POCSO Act, Police Station-Menhnagar, District-Azamgarh.