PRAKASHBHAI CHANDUBHAI DAHYABHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, this matter is taken up for final hearing.

(2.) Rule. Learned APP Ms. Maithili Mehta waives service of notice of rule for and on behalf of respondent-State and learned advocate Mr. Haribhai J. Patel waives service of notice of rule for and on behalf of respondent No.3.

(3.) By way of this application preferred under Article 226 read with Sec. 482 of Code of Criminal Procedure, applicant has prayed for quashing and setting aside the FIR being C.R. No.I-78 of 2017 dtd. 17/7/2017 registered with Umreth Police Station, Dist-Anand for the offences punishable under Ss. 363 and 366 of the I.P.C. and Sec. 18 of the POCSO Act.