JASUBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned A.P.P. and learned advocate Mr. Rahul Dave waive service of Rule for respondent Nos.1 and 2 respectively. Learned APP objects quashment of present proceedings on the premise of settlement.

(2.) With the consent of learned advocate for the applicants and learned advocate for the respondents, present application is taken up for final disposal today.

(3.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicants pray for quashing and setting aside the F.I.R. being C.R.No.I-42 of 2018 registered with Paliyad Police Station for the offence punishable under Sections 363 , 366 , 376 of the Indian Penal Code and u/s 4, 6, 8, 12, 17 of the POCSO Act.