JASHVANTBHAI SARDARBHAI PARGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent­State.

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties, this application is taken up for final disposal forthwith.

(3.) By way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside FIR bearing I­C.R. No.14 of 2015 registered with Fatepura Police Station, District­Dahod for the commission of offences punishable under Section 363 and 366 of the Indian Penal Code 1860 and under Section 4 and 17 of POCSO Act as well as all other consequential proceeding arising out of the aforesaid FIR.