Ifaqat Ali Khan, J. - (1.) Heard Smt. Babita Upadhyay, learned counsel for the applicant and Sri Jitendra Rana, Advocate holding brief of Ms. Anjali, ,learned counsel for the complainant and learned A.G.A., for the State.
(2.) This Criminal Misc. Application No. 18331 of 2016 (Asha and another vs. State of U.P. And another) is moved under section 482 Cr.P.C. by the applicants with the prayer to quash the charge-sheet no. (1) of 2016 dated 12.03.2016 filed in case crime no. 10 of 2016 under section 363, 366, 376 I.P.C. And Section 3/4 POCSO Act of 2012, Police Station- Sihani Gate, District- Ghaziabad and its consequential proceedings presently pending in the Court of the learned IVth Additional District and Session Judge, District- Ghaziabad.
(3.) The facts giving rise to this Criminal Misc. Application are that the respondent no. 2 Ramashish lodged the F.I.R., on 03.01.2016 at police station- Sihani Gate, District- Ghaziabad with these allegations that on 02.12.2015 at 02:00 pm Anand Kumar has enticed away Asha the 15 years old daughter of the complainant. He searched about his daughter but could not trace her out. He came to know that Dr. Lalit has cooperated the Anand in taking away of his daughter. On the basis of this FIR, case was registered and the matter was investigated after the investigation the charge-sheet was submitted against accused-applicant no. 2 Anand Kumar, Under Section 363, 366, 376 I.P.C., and 3/4 POCSO Act.;