ASHOK SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner for quashing of FIR No. 54/2023 registered at Police Station Jhanwar, Distt. Jodhpur City West for offence under Sec. 354 IPC, Ss. 7 and 8 of POCSO Act and Ss. 3(1)(s) and 3(1)(w)(i) of SC/ST Act.

(2.) Learned Counsel for the petitioner submits that the petitioner is innocent and he has falsely been implicated in this matter. It is further contended that the school Principal has given in writing that the petitioner brings oil tin once a month when called from the school and nothing has been happened with the child in the school. No document of CCTV camera footage or call recording has been submitted along with the FIR. In these circumstances, the impugned FIR may be quashed.

(3.) Per contra, learned Public Prosecutor has opposed the prayer of the petitioner.