JAYSUKHBHAI RANCHHODBHAI DABHI 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.A-11210060212591 of 2021 registered with Varachha Police Station, Dist.- Surat for the offence punishable under Ss. 363, 366 and 376(2)(j)(n) of IPC and Ss. 4, 5(L) and 6 of the POCSO Act and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicant.

(2.) Mr. Mahesh Poojara, learned advocate states that he has instructions to appear for the respondent no.3-victim and seeks permission to file Vakalatnama with the Registry. Permission is granted. Registry is directed to accept the same.

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