- (1.) Heard learned counsel for the petitioner, learned AGA and perused the record.
(2.) This petition has been filed with the prayer to quash the impugned Charge-Sheet dated 04.01.2018 arising out of case crime no.395 of 2017 under sections 376D, 506 IPC and section 3/4 the Protection of Children from Sexual Offences Act, 2012, Police Station Bazar Shukul, District Amethi as well as the summoning order dated 18.01.2018 including the proceedings of the Sessions Trial No.16 of 2018 (State vs. Virendra Singh and others).
(3.) Learned counsel for the petitioner has submitted that the First Information Report has been lodged on the basis of false and fabricated story against the petitioner and the petitioner has falsely been implicated in this case. Lastly, learned counsel for the petitioner has submitted that petitioner is ready to surrender before the court below and some protection may be granted to him.;