DILIP KUMAR GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Faooq Ahmad and learned A.G.A. for the State.

(2.) The present application under Section 482 Cr.P.C. has been moved on behalf of applicants-accused namely Dilip Kumar Gupta, Anil Kumar Gupta and Ramji Doshar @ Ramji Gupta involved in case crime no.241/2017 under Sections 376-D, 342, 506 read with Section 3/4 POCSO Act, Police Station- Sandila, District Hardoi.

(3.) Learned counsel for the applicant has sought relief on the ground or material placed before the court that charge sheet submitted by the police in the case dated 31.3.2018 as well as the impugned order of bailable warrant dated 30.9.2019 arising out of aforesaid case be quashed.