SUMIT VIKRAMSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Hardik Mehta, learned Additional Public Prosecutor and Ms. Priyanka A. Gupta, learned Advocate, waive service of notice of Rule on behalf of respondents No.1 and 2 respectively.

(2.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the First Information Report bearing I-C.R. No.83 of 2019 registered with Kathlal Police Station, Kheda, Nadia for the offences punishable under Ss. 363, 366, 376(1) and 114 of the Indian Penal Code and under Ss. 3(a), 4, 5(L), 12 and 17 of the Protection of Children from Sexual Offences (POCSO) Act, 2012 and the proceedings initiated in pursuant thereto.

(3.) Learned Advocate for the applicants submitted that the applicant No.1 and the victim girl have married in the presence of the family members and relatives and others on 14/2/2020 and the marriage ceremony has taken place at Kesharpura, District Kheda, Nadiad. The marriage was registered on 25/2/2020 at Serial No.0000014 of Volume 00000001 of Register of Marriages. Learned Advocate submitted that the Court may verify the said aspect from the original complainant, respondent no.2.