MEHUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Sec. 528 of the Bhartiya Nagrik Suraksha Sanhita, the applicant-accused seeks to invoke the jurisdiction of this Court to quash FIR No.11191005250022 of 2025 registered before the Khadiya Police Station for the offenses punishable u/s 64(1),65(1), 123, 308(2), 54 of BNS Act r/w Sec. 3 , 4 , 7 , 8 , 17 , 18 of the POCSO Act and under Sec. 3(2)(va) , 3(1)(w) (i),3(1)(w)(ii),3(1)(r) of the Schedule Caste Schedule Tribe (Prevention of Atrocities) Act.

(2.) Heard the learned advocate Mr.Dastoor for the applicant, learned advocate Mr.Haresh Patel, for respondent No.2 and learned APP Ms.Pathak for the respondent - State.

(3.) Pursuant to the registration of the FIR instituted at the instance of the respondent no.2, investigation commenced and ultimately the IO concerned has filed the charge-sheet against the accused persons.