Rajiv Gupta,j. - (1.) Heard learned counsel for the applicants, learned AGA for the State and perused the record.
(2.) This application under Section 482 CrPC has been filed by the applicant with the prayer to quash the charge sheet No. 291 of 2018 dated 9.5.2018 and cognizance order dated 11.6.2018 as well as entire criminal proceedings of Case No. 1803 of 2018 (State v. Sandeep and others) arising out of Case Crime No. 208 of 2018, under Sections 323, 504, 506, 452, 354 IPC, P.S. Kasya, District- Kushinagar, pending in the court of Addl. Chief Judicial Magistrate, Kasya, Kushinagar.
(3.) As per the allegations made in the first information report and the statement of the victim recorded u/s 161 Cr.P.C., it is alleged that on 11.2.2018 at about 8:30 a.m., the applicant entered in the house of the victim Poonam and disrobed her and tried to outrage her modesty and when her father in-law had gone to the house of applicant to chastise them, then all the family members assaulted him. On account assault made by the applicant, victim Kailash has suffered injuries and has been medically examined.;