MITESH ASHOKBHAI CHUNAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being I-CR No. I-11196009200392 of 2020 registered with Jawaharnagar Police Station, Dist. Vadodara City for the offences punishable under Sections 363 , 366 and 376(2)(n) of the Indian Penal Code and under Sections 4 , 5 , (1) and 6(1) of POCSO Act, 2012 with all further and consequential proceedings. JUDGMENT

(2.) Heard learned Advocate Mr. Jigneshkumar P.Pandav for the applicant, Mr. Kartikkumar K. Joshi, learned advocate for the original complainant and learned APP for the respondent State through video conference.

(3.) Learned advocate for the applicant has drawn the attention of this Court on the marriage certificate and affidavit of the victim girl and submitted that both have married. He further submitted that the applicant Accused has no antecedents and therefore, the discretion may be exercised for quashing of FIR and the consequential proceedings arising therefrom.