ANANDBHAI SHANTILAL MAKADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being CR No.11213006200084 of 2020 registered with Bhayavadar Police Station, Rajkot for the offence punishable under Sections 376 and 506(2) of the Indian Penal Code and Section 4 of the Protection of Children from the Sexual Offences Act.

(2.) Heard learned advocate for the applicant, learned advocate for the complainant and learned Additional Public Prosecutor through Video Conference.

(3.) Learned advocate for the applicant has taken this Court through the factual matrix arising out of the present application. Learned advocate for the applicant further submits that the applicant and the complainant are close relatives and the parties have settled the dispute out of the Court.