- (1.) Short Counter-Affidavit from the side of Opposite Party no. 2 along with Vakalatnama filed by Sri D. K. Yadav, Advocate and the same is taken on record.
(2.) Heard Sri Pankaj Kumar Yadav, learned counsel for the applicant, Sri D.K. Yadav, learned counsel for the Opposite Party No. 2 and Sri Attreya Dutt Mishra, learned A.G.A. for the State.
(3.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash entire proceeding of S.T. No. 160 of 2018 (State Vs. Seraj), under Sections 363, 366, 376 I.P.C. and Section 3/4 of Protection of Children from Sexual Offence Act, 2012, Police Station nebua Naurangiya, District Kushinagar, arising out of Case Crime no. 271 of 2017, pending before the court of Additional Sessions Judge-I, Kushinagar.;