HONBLE RAJEEV MISRA,J. - (1.) Supplementary affidavit filed by learned counsel for applicants in Court today, is taken on record.
(2.) Heard Mr. Ashutosh Kumar Pandey, learned counsel for applicants, learned A.G.A. for State and Mr. S.K. Tiwari, learned counsel for opposite parties 2 and 3.
(3.) This application under Section 482 Cr.P.C. has been filed challenging charge sheet dated 29.01.2020 submitted in Case Crime No. 180 of 2017, under Sections 363, 366 IPC and Sections 7/8 POCSO Act, P.S. Alinagar, District Chandauli, as well as entire proceedings of consequential Criminal Case No. 275 of 2020 (State Vs. Lakshaman Pasvan and another) now pending in the Court of Special Judge (POCSO Act), Chandauli.;