DHATTI AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C., 1973 seeking quashing of FIR No. 240/2018 dated 6.7.2018 registered at Police Station Laxmangarh, Alwar for the offences punishable under Sections 143, 323, 341, 379, 363, 366-A and 354 IPC and Section 16 and 17 of Protection of Children from Sexual Offences.

(2.) The complainant of the above FIR namely Smt. Mundar is real mother of the child/victim aged about 11 years (name withheld to protect her identity).

(3.) Yesterday, on behalf of the accused, the child was produced in the court alongwith her paternal aunt (hereinafter called 'Bhua') and paternal uncle (hereinafter called 'Fufa'). They intended to facilitate quashing of the FIR and requested this Court that the statement of child be recorded and the FIR be quashed.