GUNMALA CHELAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this petition under Sec. 482 of Cr.P.C. for quashing the FIR No.394/2022 registered at Police Station Goverdhanvillas, Udaipur for the offence under Ss. 74, 75 of Juvenile Justice (Care and Protection of Children) Act, 2015.

(2.) Learned counsel for the petitioner submits that the petitioner met the child Dharma with her parents since her family members brought her father to meet her because of his illness and there is no averment in the FIR which shows that petitioner took money from anyone. Furthermore, according to the statement of Dharma D/o Gopal, her mother gave Rs.3,000.00 to the petitioner to be handed over to her and no specific allegation for taking money from children has been levelled. In these circumstances, since the FIR lodged against the petitioner is frivolous, it may be quashed.

(3.) Learned Public Prosecutor has opposed the petition.