(1.) Heard.
(2.) Admit. Criminal Application is heard finally with the consent of the learned counsel for the parties.
(3.) This is an application filed for quashing and setting aside Kavita. of the First Information Report No.146 of 2023 dtd. 9/2/2023 registered by the non-applicant no.1 for the offences punishable under Sec. 376(2) (n) of Indian Penal Code against the applicant.