MUNABHAI BHURABHAI GUJARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 I-C.R.No.118 of 2019 registered with "B" Division Police Station, District Junagadh, for the offences punishable under Ss. 363 and 366 of the Indian Penal Code and Sec. 12 of the POCSO Act as well as other consequential proceedings arising therefrom.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondent-State.

(3.) Heard learned advocates appearing for the respective parties.