(1.) This petition has been filed for quashing of entire criminal proceeding arising out of Rail Tatanagar P.S.Cae No.8 of 2020, corresponding to Spl.POCSO Cae No.13 of 2020, pending in the court of learned Additional Sessions Judge-V at Jamshedpur.
(2.) On the basis of written First Information Report filed by the brother in law of the O.P.No.2 the first information report was lodged.
(3.) The learned counsel for the petitioner refers to affidavit of O.P.No.2 wherein she has sworn in that nothing has happened as alleged.