KAMLESHBHAI VARSINGBHAI MOHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant-original accused under Section 482 of the Code of Criminal Procedure, 1973 ("Code" for short) seeking quashing and setting aside the impugned F.I.R. being C.R.No.I-39 of 2016 registered with Jesawada Police Station, Dist. Dahod for the offences punishable under Sections 363 and 366 of the Indian Penal Code, 1860 ("IPC" for short) and Sections 3 and 4 of the Protection of Children from Sexual Offences, 2012 ("POCSO Act" for short).

(2.) The brief facts leading to filing of the present application are as under:-

(3.) At the outset, Mr.Shastri, learned advocate for the applicant-original accused has tendered an affidavit of Kantaben - daughter of respondent no.2-original complainant dated 04.02.2019, which is taken on record.