FAIJAN ANWARUL SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) The Criminal Writ Petition filed by the Petitioner seek relief of quashing and setting aside FIR No.482/2018 registered on 30/10/2018 with D.N. Nagar Police Station by family member of Respondent No.2, which invoked Sec. 363, 366, 376(2)(N), 506 of the Indian Penal Code, 1860 and Sec. 4,6,8 and 12 of The Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act"). On completion of investigation the charge- sheet came to be filed and the case is registered as Case No.17 of 2019.

(3.) Ajman Abdullhaq Shaikh @ Ajman Faijan Shaiikh, has filed an Affidavit affirmed on 16/12/2022, wherein she categorically state that she married the Petitioner on 14/03/2022 and a child is born out of the relationship and, therefore, she has accorded her consent to quash the FIR as she want to continue her marital life with the Petitioner and the minor child.