Alok Mathur,J. - (1.) Sri Rohit Singh Parmar, Advocate has filed vakalatnama on behalf of opposite party no. 2 same is taken on record.
(2.) Heard Sri P.K. Mishra, learned counsel for the applicant as well as learned Additional Government Advocate for the State of U.P. as well as Sri Rohit Singh Parmar, learned counsel appearing on behalf of opposite party no. 2.
(3.) By means of present application the applicant has challenged the entire proceedings of Sessions Trial No. 31 of 2020 - State Vs. Pradeep Pathak @ Pradeep Kumar, arising out of first information report registered as Case Crime No. 480 of 2015, under Sections 363, 364, 376, 506 I.P.C. and Section 3/4 of POCSO Act, Police Station - Hasanganj, District - Lucknow as well as Charge Sheet No. 415 of 2015, dated 08.12.2018 and summoning order dated 17.01.2020, passed by the Court below in the aforesaid case.;