NARESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the applicant, Sri Pankaj Mishra, learned Counsel for the opposite party No. 2 and learned A.G.A. for the State.

(2.) THE present section 482, Cr.P.C. application has been filed for quashing the charge -sheet No. 596 of 2008 dated 30.12.2008 submitted in case crime No. 789 of 2008 under sections 363 and 366 IPC pending before Chief Judicial Magistrate, Varanasi.

(3.) SRI Pankaj Mishra, learned Coun ­sel appearing for the opposite party No. 2 has stated that at the time when Neha was abducted by the applicant, she was minor aged about 17 -1/2 years, therefore, offence under the charged section is made out against the applicant. He brought to the notice of the Court that applicant is already a married person and the proceeding with his first wife, namely, Smt. Urmila, is pending consideration before the Media ­tion Centre of this Court vide the order passed in Criminal Misc. Application No. 720 of 2009 and the date is fixed for today, i.e., 1st April, 2009 and thereafter 13th April, 2009 is fixed before this Court.