MANISHBHAI BHIKHABHAI THAKOR 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-29 of 2019 registered with Chaklasi Police Station, Dist.- Kheda for the offence punishable under Ss. 363 , 366 and 376(2) of IPC and Ss. 3(a), 4, 5(l), 6 and 18 of the POCSO Act and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicant.

(2.) Mr. Harnish Patel, learned advocate states that he has instructions to appear for the victim and seeks permission to file Vakalatnama with the Registry. Permission is granted. Registry is directed to accept the same.

(3.) Heard Mr. Maulin Pandya, learned advocate for the applicant, Mrs. Krina Calla, learned APP for the respondent-State and Mr. Harinsh Patel, learned advocate for the victim.