Saumitra Dayal Singh, J. - (1.) Heard Sri Gaurav Kakkar, learned counsel for the applicants, Sri Satyendra Narayan Singh and Sri Sudhir Kumar Agarwal, learned counsel for the private opposite party and learned AGA for the State, as also perused the record.
(2.) The present 482 Cr.P.C. application has been filed to quash the charge sheet dated 18.10.2017 as well as the entire proceedings of Case No. 168/9 of 2017, arising out of Case Crime No. 818 of 2017, under Sections- 376, 354-B, 386, 506, 452 I.P.C. and 7/8 of the Protection of Children from Sexual Offences Act, 2012, Police Station- Nai Mandi, District- Muzaffar Nagar, pending in the court of Addl. District and Sessions Judge, Court No. 8, Muzaffar Nagar.
(3.) The opposite party no.2 (hereinafter referred to as the victim) is the legally wedded wife of Sachin Jain and that marriage is continuing. The opposite party no.3 (hereinafter referred to as the minor victim) is the daughter of opposite party no.2 and Sachin Jain.;