SUSHAMA @ SUSHMA MANISH SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned counsel for the appearing parties finally, by consent.

(2.) Present Petition has been filed under Article 226 of the Constitution of India and under Sec. 482 of the Code of Criminal Procedure, initially for quashing the First Information Report (for short "the FIR") vide Crime No. 542 of 2024, dtd. 28/8/2024 registered with Nandurbar City Police Station, Nandurbar, and by way of amendment for quashing the proceedings in Special Case No.33 of 2024 pending before the learned Special Judge, under the Protection of Children from Sexual Offences Act, Nandurbar, for the offence punishable under Ss. 11(3), 12, 16, 17 and 21(2) of the Protection of Children from Sexual Offences Act, 2012 ( for short "the POCSO Act") and Sec. 75(1)(iii) of Bharatiya Nyaya Sanhita, 2023, and Sec. 67-A of the Information Technology Act.

(3.) Taking into consideration the involvement of POCSO Act, we would like to mask the name of respondent No.2.