ANJALIBEN SENJIBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Ronak Raval waives service of notice of Rule for the respondent-State.

(2.) Heard learned advocate Mr.Jha for the petitioner and learned APP Mr.Ronak Raval for the respondent-State.

(3.) Learned advocate for the petitioner submitted that the FIR being C.R.No.I-111 of 2019 is registered with Palanpur (West) Police Station, District Banaskantha for the offence punishable under Ss. 363 and 376(3) and 114 of the Indian Penal Code, 1860 (IPC) and Ss. 4, 6, and 8 of POCSO Act on 27/9/2019. It is further submitted that the age of the petitioner victim - complainant is 17 years and 3 months.