BANWARI LAL SHARMA,J. - (1.) Petitioners/Accused Manoj Kumar Meena and Ashok have preferred this Misc. Petition under Section 482 Cr.P.C. for quashing criminal proceedings of Sessions Case No. 58 of 2014 (State v. Jitendra) pending before Learned Additional Sessions Judge No. 1, Hinduan City, District Karauli for offences punishable under Sections 366, 376(2)(G)(4) I.P.C.
(2.) The brief facts of the case are that on 21.03.2013, complainant respondent no. 3 Ram Prakash father of respondent no. 2/victim submitted a written report before SHO, Police Station Sadar, Hinduan City stating therein:- ...[VERNACULAR TEXT OMITTED]...
(3.) On the aforesaid report FIR No. 123/2013 for offences punishable under Sections 366, 376(2)(G) I.P.C. was registered and investigation commenced. After investigation charge sheet was filed for the aforesaid offences and the same was committed to sessions Judge as the alleged offences were exclusively triable by Sessions Judge. Presently the trial of Sessions Case no. 58/2014 is pending before Learned Additional Sessions Judge No. 1, Hinduan City, District Karauli.;