J.J. Munir, J. - (1.) Heard Sri Dharmendra Singhal, learned counsel for the applicants and Sri M.P. Singh Gaur, learned A.G.A. appearing for the State.
(2.) This is an application under Section 482 Cr.P.C. seeking to set aside the impugned order dated 22.05.2018 refusing to discharge the applicants from offences under Sections 147, 148, 149, 302, 506 read with Section 354A IPC and Section 7/8 of the Protection of Children from Sexual Offences Act, 2012, as well as the order dated 22.05.2018 formally framing charges under the aforesaid Sections, numbering six.
(3.) At the outset Sri Dharmendra Singhal, learned counsel for the applicants has confined his challenge to the charges framed under Sections 354A IPC and 7/8 of the POCSO Act and has not pressed his challenge in relation to other charges. He has also given up challenge to the order dated 22.05.2018 refusing discharge. It is submitted by him that the charges framed under the aforesaid Sections, particularly, the formal charges are bad because they lack material particulars as required by Section 212 Cr.P.C., such as the date, time and place of occurrence.;