JAGDISH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present applications under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as " CrPC " for short), the applicant haS prayed for quashing and setting aside the FIR being C.R. No.11191023220386/2022 registered with Vadaj Police Station, Ahmedabad for the offences under Ss. 363 , 366 and 376(2)(N) of the Indian Penal Code (hereinafter referred to as " IPC " for short") and under Ss. 4 , 5(L) and 6 of the POCSO Act.

(2.) Heard learned advocate, Mr. Dhruv Thakkar for the applicant, learned APP Mr. Rohan Shah for the respondent no.1 - State of Gujarat and learned advocate, Mr. Digvijaysinh V. Chauhan for the respondent nos.2 and 3.

(3.) The gist of the FIR is that, On the day of incident i.e. on 28/4/2022, the applicant herein had abducted the minor daughter of the complainant aged about 15 years and 7 months from the lawful guardianship of the complainant and took her at Dhrol, Jamnagar, where the applicant had committed rape upon her against her will and wish and thereby committed alleged offences. These are the sum and substance of the FIR.