SABITA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Furquan Ahmad, learned Counsel for the applicant and Sri G. P. Singh, learned A.G.A. for the State.

(2.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash charge-sheet dated 15.01.2018 as well as entire proceeding of Case No. 68 of 2018 (State Vs. Manish Kumar), arising out of Case Crime No. 325 of 2017, under Section 363, 366, 376 (2)(h) I.P.C. and Section 3/4 P.O.C.S.O. Act, Police Station Charwa, District Kaushambi, pending in the court of Additional Session Judge, Court No. 1, Kaushambi with a further prayer to stay further proceedings of the aforesaid case.

(3.) At the outset learned counsel for the applicant has admitted that the victim Sabita has been wrongly impleaded as accused applicant no. 1 and he may be permitted to delete her name. Prayer is allowed. Let the name of Sabita be deleted from the array of the accused applicants during course of the day.