DHANANJAY Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Dinesh Rai, learned counsel for the applicant and learned A.G.A. for the State-respondents.

(2.) The applicant in the instant petition under section 482 Cr.P.C. is aggrieved by the summoning order dated 30.1.2019 passed by Ist Additional Session Judge, Ballia, in Complaint Case No. 74 of 2018 (Shiv Bachan Vs. Dhananjay), by which while taking cognizance of the offences under Sections 354, 323, I.P.C and Section 7/8 Protection of Children from Sexual Offences Act 2012, the learned Addl. Session Judge, has summoned the applicant thereunder.

(3.) It reflects from the record that the grand-father of victim Km. Sarika filed a complaint (registered as Complaint Case No. 74 of 2018) against the applicant under Sections 354, 323, I.P.C and Section 7/8 of the Act, 2012 alleging that his grand daughter has been molested by the applicant who is minor being aged about 17 years. Learned Addl. Sessions Judge after recording the statement of complainant under Section 200 Cr. P.C. and the witnesses under Section 202 Cr.P.C, has summoned the applicant as indicated above.