MAHESHBHAI TARSINGBHAI KOLI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned A.P.P. and learned advocate Mr. Hardik Barot 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 respondents, present application is taken up for final disposal today.

(3.) By way of 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 - 82 of 2016 registered with Bavla Police Station, Ahmedabad for the offence punishable under Sections 363 , 366 and 114 of the Indian Penal Code and under the provisions of section 4, 6 of the POCSO Act.