SHAILESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant - Shailesh @ Lalo Rameshbhai Vaja Koli has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being I-CR No. 119/2017 registered with Una Police Station, Gir-Somnath for the offences punishable under Section 363 and 366 of the Indian Penal Code read with Section 18 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard learned Advocate Mr. Ruturaj Nanavati for the Applicant, learned APP Mr. Chintan Dave for the Respondent - State of Gujarat and learned Advocate Mr. Kaivan K. Patel for Respondent No.2 - Original Complainant.

(3.) Rule returnable forthwith. Learned APP waives service of notice of Rule on behalf of the Respondent - State of Gujarat and learned Advocate Mr. Kaivan K. Patel waives service of Rule on behalf of the Respondent No.2 - Original Complainant.