PRAVINSINH LAXMANSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants pray for quashing and setting aside the impugned FIR being No.11186002201548 of 2020 registered with the Kodinar Police Station, District : Gir Somnath for the offences punishable under Ss. 376(2)(n), 376(3), 323 and 114 of the IPC and Ss. 3(a), 4, 5(L), 6 and 17 of the Protection of Children from Sexual Offences Act.

(2.) Rule. Learned A.P.P. and learned advocate Mr.Buch waive service of notice of rule for respondent Nos.1 and 2, respectively.

(3.) Upon joint request of the learned advocates, present application is taken up for final disposal today.