MOHAN @ KAMLESHWAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri R.P.S.Chauhan assisted by Vipin Kumar Singh, learned counsel for the applicant, Rajesh Kumar Dubey, learned counsel for complainant and learned AGA for the State and perused the record.

(2.) By means of the present 482 Cr.P.C. the applicant has invoked the inherent jurisdiction of this Court to set aside/ quash the impugned charge sheet no. 121A-2015 dated 14.06.2018 as case crime no. 511 of 2015, under Section 376 D IPC, P.S. Baghauchghat, District Deoria as well as entire proceedings of case no. 871 of 2018, under Section 376D IPC pending in the Court of A.C.J.M., Court No. 19, Deoria.

(3.) Later on an amendment application was filed in the present 482 Cr.P.C. application by the applicant, to permit the applicant for amending/ adding the prayer as paragraph 3 of the affidavit accompanying the amendment application, which reads as under :-