PRAVINBHAI TULSIBHAI VADHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. P. P. Majmudar with learned Advocate Mr. Vipul B. Sandesha on behalf of the applicant and learned APP Ms. M. D. Mehta on behalf of the respondent-State, learned Advocate Mr. Rushi Trivedi for learned Advocate Mr. Suraj B. Matieda on behalf of the respondent no. 2.

(2.) By way of this application, the applicant prays for quashing of FIR being C. R. No. I-235 of 2013 registered with Khatodara Police Station, Dist. Surat on 25/8/2013 for offences punishable under Ss. - 354-A and 506(1) of the Indian Penal Code and under Ss. - 8, 10, and 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Learned Advocate Mr. Sandesha would draw the attention of this Court to an order dtd. 30/3/2020 whereby this Court had noted the fact that the parties to the dispute being the respondent no. 2 i.e. the daughter has settled the issue with the applicant being the father. The presence of the complainant was also noted and whereas her statement with regard to the settlement of the issue and her consent for quashing of the FIR was also noted by this Court. This Court at the relevant point of time had directed that the statement of the respondent no. 2 to be recorded by the Police Inspector, more particularly, in connection with an order dated 21. 09.2016 passed by learned Co-ordinate Bench of this Court.