KALUBHAI VIRABHAI THAKOR(MALUNA) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application seeking quashment of the First Information Report being I-­C.R. No. 115 of 2016 registered before Palanpur Taluka Police Station, District: Banaskantha for the offences punishable under sections 363 , 366 and 376 of the Indian Penal Code as well as under sections 4 and 6 of the Protection of Children from Sexual Offences (POCSO) Act, 2012.

(2.) The respondent no.2 - Nagarji Hiraji Chapiya (Thakor), who is father of the victim-­girl is present. The petitioner and victim-­girl are married and blessed with baby girl. The parties have settled the dispute amicably.

(3.) This court has heard learned advocate Mr. N.K. Majmudar for the applicant, learned Additional Public Prosecutor Ms. Jirga Jhaveri, for the respondent - State.