PIYUSH HIMMATBHAI MAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(2.) Rule. Learned APP Mr. D.M. Devnani for respondent no.1 and learned advocate, Mr.Suraj Matieda for respondent no.2 waive service of notice of Rule.

(3.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant prays for quashing and setting aside the FIR being C.R.No.11213006210016 of 2021 registered with Bhayavadar Police Station, District Rajkot Rural, for the offence punishable under Sections 363, 366 and 376(2)(n) of the Indian Penal Code and Section 6 of the Protection of Children from Sexual Offences Act as well as Special Case - POCSO No.2 of 2021.