SIDDHARTH RAMESHBHAI MARU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate, Mr. Kishan Prajapati states that he has instructions to appear for respondent No.2 - original complainant and he has also forwarded his Vakalatnama to the Registry. Registry to accept the Vakalatnama of learned advocate, Mr. Kishan Prajapati for respondent no.2 - original complainant.

(2.) With the consent of learned advocate for the applicants and learned advocate for respondent No.2 - original complainant, present application is taken up for final disposal today through video conferencing.

(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-11203006200149 of 2020 registered with Batva Police Station, Junagadh for the offence punishable under Sections 354(A)(1)(1) of IPC and under Sections 4, 8 and 16 of the POCSO Act.