VISHAL NARESHBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent - State.

(2.) This application is under Section 482 of the Criminal Procedure Code for quashing of the FIR being C.R.No. I - 09 of 2018 registered with City Police Station, Vadodara, which has now culminated into POCSO Case No.57 of 2018 and is pending before the Special Court (POCSO Act), Vadodara. The FIR was registered on 04.04.2018 for the offences punishable under Sections - 363, 366 of the Indian Penal Code and under Section - 2(1)(d) of POCSO Act.

(3.) Learned advocate for the applicant submits that the applicant himself is aged 19 years and is in the Central Jail, Vadodara on the ground of the present offence. He submits that since it was a matter of love affair, the matter is amicably settled with intervention of the elderly persons from both the families, on account of which, the prosecutrix (daughter of the complainant) is now to get married to the applicant upon attending the age of majority.