VIPULBHAI PRAHLADBHAI MER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing C.R.No.I-57 of 2019 registered with Bagodara Police Station, Dist: Ahmedabad Rural, for the offences punishable under Ss. 363, 366 and 376 of the IPC and Ss. 3, 4 and 8 of the POCSO Act as well as other consequential proceedings arising thereto.

(2.) Rule. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.

(3.) Heard Mr. Rikinkumar Patel, learned counsel for the applicant, Ms. Moxa Thakkar, learned APP for the respondent State and Mr. Mahesh Poojara, learned counsel for respondent No.3 - victim.