DINESH Vs. STATE OF M.P.

JUDGEMENT

(1.) Parties through their counsel.

(2.) Regard being had to the similitude in the controversy involved in the present cases, the both the matters were analogously heard and by a common order, they are being disposed of by this Court. Facts of M.CR.C.No. 12988/2018 are narrated hereunder.

(3.) The petitioner before this Court has filed this present petition for quashment of the FIR. Facts of the case reveal that FIR was registered against the respondents for offence under section 363,366 and 376 of the Indian Penal Code read with Section 3(2)(5) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 as well as under section 3(1)(6) of the Protection of Children from Sexual Offences Act, 2012.