TAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) The present application is filed under the provisions of Section 482 of Criminal Procedure Code, 1973 read with Article 227 of the Constitution of India for quashing F.I.R. No.396/2015 dated 21.09.2015 registered with Lakadganj Police Station, Nagpur, charge-sheet No.251/2015 dated 24.11.2015 and criminal proceedings initiated under the provisions of Sections 354(a)(1)(i), 354(d), 341, 506(b) of the Indian Penal Code and Sections 7, 8 of The Protection of Children from Sexual Offence Act, 2012 (in short 'POCSO'). Applicant no.2 is the complainant whereas Applicant no. 1 is accused in the aforementioned crime. After completion of investigation, charge-sheet has been filed before the District & Sessions Judge-8, Nagpur on 24.12.2015 bearing Special POCSO Case No.258/20158 and charges have been framed therein and presently the case is fixed for evidence.

(3.) Applicant nos.1 and 2 have jointly preferred the present Criminal Application under the provisions of Section 482 of Criminal Procedure Code, 1973 for quashing of the aforesaid proceedings.