- (1.) Heard Sri Rajeev Trivedi, learned counsel for the applicant and learned AGA for the State.
(2.) The application has been moved under section 482 Cr.P.C. for quashing the charge sheet in case crime no.193 of 2012, under sections 363, 366, 376, 120-B IPC on the basis of which, S.T. No.167 of 2013 is pending before Additional Sessions Judge, Court No.5, Kanpur Nagar.
(3.) Learned counsel for the applicant contended that the incident is alleged to be dated 28.7.2011 of which F.I.R. has been lodged with inordinate delay on 13.6.2012 and charge sheet has been filed, upon which the case has been committed to sessions and S.T. No.167 of 2013 is pending against the applicant and other co-accused; that the prosecutrix/victim had gone with the applicant with her own sweet will and made marriage with him; that subsequently on attaining majority on 1.2.2014 the victim has again made marriage with the applicant; that the applicant has been granted bail and in the circumstances, the charge sheet is liable to be quashed, as no fruitful purpose is likely to be achieved by prosecuting the case when the victim/prosecutrix has made marriage with the applicant.;