LIMHATHUNG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor for the State of Nagaland.

(2.) The present application is filed under Sec. 482 Cr.P.C. for quashing of FIR dtd. 6/10/2016 registered as Kohima (N) PS Case No. 0074/2016 and for quashing of criminal proceeding in GR No. 196/2016 presently pending before the court of District and Sessions Judge, Kohima, Nagaland.

(3.) The background fact leading to filing of the present petition is that on 15/10/2016, the respondent No. 2 herein lodged an FIR before the Officer-in-Charge, Kohima (N) Police Station, inter-alia, alleging that while his daughter was on her way home, the present petitioner dragged the minor daughter of the petitioner to an isolated place to attempted to molest and murder his daughter,. On the basis of the aforesaid ejahar, the Kohima (N) PS case No. 0074/2016 under Sec. 354A (2)/307 read with Sec. 18 of the POCSO Act.