BHARAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, none was present for and on behalf of the respondent no.2 to assist this court in the present application.

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicant and victim has been resolved amicably, this matter is taken up for final disposal forthwith.

(3.) 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 FIR being C.R.No. I-45 OF 2019 registered with Girgadhada Police Station, District Gir Somnath for the offence punishable under Ss. 363, 366, 376(2)(N) of Indian Penal Code, Ss. 3, 5(L), 6, 18 of the POCSO Act and Sec. 3(2)(5) of the Prevention of Atrocity Act as well as other consequential proceedings arising therefrom.