SUSHIL HANSRAJ YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has filed this application under section 482 of the Criminal Procedure Code, 1973 (hereinafter referred to as the "Code") for quashing of the FIR being C. R. No. 11195016200607 of 2020, registered with the Deesa North Police Station, Dist. Banaskantha for the offence punishable under sections 354A of the Indian Penal Code, 1860 (IPC) and section 8 of the Protection of Children from Sexual Offences Act (POCSO), with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Learned advocate Mr. Mrudul Barot has instructions to appear on behalf of the original complainant. Registry to accept his vakalantnama.

(3.) Rule. Learned advocates for the respective parties waive service. With the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.