BHAVESHBHAI KURJIBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kuldeep D. Vaidya, learned advocate appearing for the applicant and Ms. Vrunda C. Shah, learned Additional Public Prosecutor appearing for the respondent No.1 - State and Mr. Tatvdeep J. Jani, learned advocate appearing on behalf of the respondent No.2 - original complainant.

(2.) 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-68/2017 registered with Bharatnagar Police Station, Dist.: Bhavnagar alongwith the chargesheet filed thereupon and the Special Pocso Case No.8 of 2018 pending before the Court of learned Additional Sessions Judge, Bhavnagar and to quash all other consequential proceedings arising out of the aforesaid F.I.R. qua the applicant herein.

(3.) By way of present application the applicant has prayed for the following reliefs :-