ANANT KUMAR,J. - (1.) Heard learned counsel for the petitioner, learned A.G.A. and perused the material placed on record.
(2.) This petition under Section 482 Cr.P.C. has been filed with the following prayer:- "to set aside the criminal proceedings of Special trial No. 257/2016 - State v. Rakesh Kumar under Section 363, 366, 376, 504, 506 I.P.C. initiated on the basis of impugned First Information Report lodged by the opposite party No.2 registered at crime No. 98/2004 at Police Station Auras in District -Unnao, the investigation Officer filed impugned charge-sheet bearing No. 34/2004 on 20.6.2004, pending in the Court of Special Judge (SC/ST Act), Unnao and further be pleased to stay the proceedings of Special Trial No. 257/2016 pending in the aforesaid Court, in the interest of justice."
(3.) It is stated by the learned counsel for the petitioner that one Smt. Chedana wife of Bhaiya Lal had given an application to D.I.G., Lucknow Range, Lucknow to the effect that on 14.03.2004, at about 6:00 P.M., daughter of the complainant who was aged about 13 years had gone to take water from handpump and after taking water she returned to her home. In the meantime when the complainant had gone to purchase wheat flour, the accused persons, namely, wife of Khaggan, Khaggan, Sattar, Chottaka, Salim, Shamim, who were standing beside the house of the complainant in the lane, kidnapped the daughter of the complainant. When she returned back her daughter was missing.;