JAGDISHBHAI VINUBHAI CHUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Chintan S. Popat on behalf of the applicant and learned APP Ms. M. D. Mehta on behalf of the respondent- State. Learned Advocate Mr. Bhavin Thakar on behalf of the learned Advocate Mr. Denish V. Mavdhiya for the respondent no. 2.

(2.) Rule returnable forthwith. Learned APP Ms. Mehta would waive service of rule on behalf of the respondent-State and learned Advocate Mr. Thakar on behalf of the learned Advocate Mr. Mavdhiya would waive service of rule on behalf of the respondent no. 2.

(3.) By way of this petition, the petitioner prays for quashing of FIR being C. R. No. I-48 of 2018 registered with the Girgadhada Police Station, Dist. Gir Somnath on 18/10/2018 for offences punishable under Ss. -363, 366 and 376 of the Indian Penal Code and under Sec. 4 and 5(L) of the POCSO Act.