AAUWA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Additional Government Advocate and perused the record.

(2.) This petition under section 482 Cr.P.C. has been filed with the prayer to stay the impugned Charge-Sheet dated 14.11.2018, arising out of Case Crime No.551 of 2018, under Sections 147, 323, 324 I.P.C., Police Station Krishna Nagar, District Lucknow and impugned summoning order dated 27.04.2019 passed by the learned Special Judge, P.O.C.S.O. Act, Lucknow in Session Trial No.360 of 2019.

(3.) Learned counsel for the petitioners has submitted that the First Information Report has been lodged against the petitioners on the basis of false story. It has also been submitted that the petitioners have falsely been implicated in this case. Lastly, learned counsel for the petitioners has submitted that petitioners are ready to surrender before the court below and some protection may be granted to them.