JITENDRA KUMAR VISHNOI Vs. STATE OF U.P.
LAWS(ALL)-2019-9-140
HIGH COURT OF ALLAHABAD
Decided on September 25,2019

Jitendra Kumar Vishnoi Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Vivek Kumar Singh, J. - (1.) Short counter affidavit filed on behalf of opposite party no. 2, is taken on record.
(2.) Heard Sri Amit Rana, learned counsel for applicant, Sri Rajesh Verma, learned counsel for opposite party and Sri Sanjay Singh, learned A.G.A.-I for the State-respondent.
(3.) The present 482 application has been filed for quashing the entire proceeding in Special Session Trial No. 80087 of 2018 arising out of Case Crime No. 113 of 2018, under section 354 IPC and 7/8 POCSO Act, Police Station Nagina Dehat, District Bijnor.;


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