- (1.) This application under Section 482 Cr.P.C. has been filed by the complainant for quashment of the order dated 19.7.2014, passed by the Additional Sessions Judge, Court No.9, Gonda, in pending Sessions Trial No. 147 of 2013 and for a direction to dispose of his application under Section 30.1.2014.
(2.) I have heard learned counsel for the parties.
(3.) The brief facts are that the applicant lodged an FIR on 9.1.2013, against the opposite parties no.2 and 3 and one Vishwa Nath Kunwar with the allegation that his minor daughter aged about 14 years had disappeared. It was also mentioned in the FIR that a letter was found in the room of his daughter, in which it was mentioned that the opposite parties no2. and 3 had earlier committed rape with his daughter and for this reason she was leaving the house.;