RATANBHAI GAMJIBHAI BARIYA 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-0332 of 2021 (FIR No.11821052100332 of 2021) registered with Devgadh Bariya Police Station, Dist.-Dahod for the offence punishable under Ss. 363 and 366 of IPC and Sec. 8 of POCSO Act and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicant.

(2.) Mr. Vijay Desai, 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 Ms. Nidhi Barot, learned advocate for the applicant, Mrs. Krina Calla, learned APP for the respondent- State and Mr. Vijay Desai, learned advocate for the victim.