GOVIND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioners for quashing of FIR No. 183/2020 registered at Police Station Sadar Pali, District Pali East for offence under Sections 452, 354(), 323 and 382 of IPC and under Section 7/8 of POCSO Act.

(2.) The complainant filed a written report before the P.S. Sadar Pali, Distt. Pali to the effect that on 20.09.2020 in the evening at around 07:00 P.M. his uncle Vaja Ram came to visit him. At that time daughter of Vaja Ram who's is aged 16 years was alone at home. The accused persons finding the daughter Vaja Ram alone entered into the house and tried to commit rape. It is alleged that they tore her clothes and touched her private parts. Upon raising hue and cry, the complainant and his family members reached on the spot and saw that accused Govind S/o Bhanwar, Govind S/o Puna Ram and Shaitan were trying to commit rape with her. When the complainant and family members intervened the accused persons and their family members armed with weapons started beating them, resulting into grievous injury.

(3.) Learned counsel for the petitioner submits that as many as 22 accused persons were involved in this case but the specific allegation has been made only against three persons. It is further argued that it is not feasible that so many people committed such an offence with a girl. In such circumstances, no offence whatsoever is made out against the petitioners. Therefore, it is prayed that the FIR No. 183/2020 registered at Police Station Sadar Pali, Pali East may be quashed.