BHAGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred these petitions under Sec. 482 of Cr.P.C. for quashing the FIR No.55/2023 registered at Police Station Sayala, District Jalore for the offences under Ss. 363, 366, 366-A, 376(2)(N) & 376-D of IPC and Sec. 3, 4, 5 and 6 of POCSO Act, Sec. 84 of Juvenile Act and Sec. 67 of IT Act.

(2.) Learned counsel for the petitioners submits that prosecutrix was a major at the relevant time and the documents in support of same were on record in which the prosecutrix was a major.

(3.) Counsel further submits that the prosecutrix and Bhaga Ram both took Police protection from this Court and they have also resided in live-in relationship for some time and now a false FIR has been levelled against the petitioners. In these circumstances, since the FIR lodged against the petitioners is frivolous, it may be quashed.