MANJU RANI CHAUHAN,J. - (1.) Heard Mr. Amit Daga, learned counsel for the applicant and learned A.G.A. for the State.
(2.) The present application under Section 482 Cr.P.C. has been filed to quash the impugned order dated 20th September, 2019 passed by the Additional Sessions Judge/Special Judge (POCSO Act), Room No. 7, Jhansi in Special Sessions Trial No. 1368 of 2019 (State of U.P. Vs. Mohd. Zubair and Another), arising out of Case Crime No. 259 of 2019, under Sections 363 and 366 I.P.C., Police Statition, Mauranipur, District-Jhansi.
(3.) Learned counsel for the applicant and the learned A.G.A. agree that this application may be finally disposed of without issuing notice to opposite party no.2 in view of the order proposed to be passed today.;