KHUSHAL BANSAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties on I.A.No.5373/2023 - an application for grant of stay of the proceedings initiated in pursuance of the FIR bearing No.120/2023 registered at Police Station Hanumanganj, District Bhopal.

(2.) This petition has been filed under Sec. 482 of the Cr.P.C for quashing of FIR bearing No.120/23 registered under Sec. 376 (2) (n) of the IPC and Ss. 5 and 6 of the Protection of Children from Sexual Offences Act at Police Station Hanumanganj, District Bhopal.

(3.) It is vehemently contended by learned senior counsel appearing for the petitioner that the FIR has been lodged with an ulterior motive with a revengeful intention because the father of the present petitioner has also lodged an FIR against the complainant party under Sec. 384 read with Sec. 34 of IPC at Police Station - Kohefiza. The petitioner himself is a minor aged about 17 years. His exams are in continuance. He has filed his time table and admit card and also filed some marksheet indicating that he has good academic career. He has also filed some conversation in whatsapp with the complainant.