JIGARJI NAGJIJI THAKOR 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 applicants have prayed for quashing and setting aside F.I.R. bearing C.R.No. 11195055210524 of 2021 registered with Vadgam Police Station, Dist.- Banaskantha for the offences punishable under Ss. 363 , 366 of IPC and Sec. 17 of the POCSO Act and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicant.

(2.) Mr. Tushar Chaudhary, learned advocate states that he has instructions to appear for the respondent no.2- original complainant and seeks permission to file Vakalatnama with the Registry. Permission is granted. Registry is directed to accept the same.

(3.) Heard Mr. Dipen Chaudhary, learned advocate for the applicants and Mr. Tushar Chaudhary, learned advocate for the respondent no.2 - complainant.