KISHAN JAKSHIBHAI SHIYALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Chintan Adeshara, learned advocate states that he has received instructions to appear for and on behalf of the Victim and sought permission to appear on behalf of the victim Permission; as sought for; stands granted. He shall file his Vakalatnama before the Registry. Registry shall accept the same.

(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, as they married with each other, 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. 11189008201321 of 2020 registered with Wankaner Taluka Police Station, District Morbi for the offence punishable under Ss. 363 , 366 , 376(2)(J)(N) of the Indian Penal Code and Ss. 3(1), 4, 12 of the POCSO Act as well as other consequential proceedings arising therefrom.