VIKAS VALJIBHAI SALAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the present applications arise out of the same set of facts and contentions and issues before this Court in all applications are also common and therefore, the same are being decided through this common order.

(2.) By invoking inherent powers of this High Court under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants original accused have preferred these applications in relation to the FIR registered with Devgadh Baria Police Station being C.R.No.Part-A-II-11821005220190 of 2022, for the offence punishable under Ss. 376(2-N)(3), 506(1), 506(2), 507, 509 and 114 of the Indian Penal Code and Ss. 4, 6, 8, 17 and 18 of The Protection of Children from Sexual Offences Act, 2012. The applicants have been impleaded as accused nos.6 to 8. After completion of the investigation, chargesheet came to be filed against nine persons for the aforesaid offences. The principal accused Darshan Salat, was minor as at the relevant time, his age was 17 years and 6 months, whereas the age of the victim at the time of commission of allegedly offence was 15 years.

(3.) This Court has heard learned counsel Mr.Maulik Nanavati for Nanavati and Company, Mr.Nisarg Jain and Ms.C.M. Shah, learned APP for the respective parties.