RATAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioners for quashing the FIR No. 18/2019 registered at Police Station Sadar, District Bhilwara for the offences under Ss. 354, 376/511, 384, 372, 120-B IPC and under Sec. 7 and 8 of POCSO Act.

(2.) Learned counsel for the petitioners submits that earlier the petitioners has filed an FIR, wherein the prosecutrix was recovered and this false FIR has been lodged against the petitioners.

(3.) Learned Public Prosecutor vehemently opposed the prayer made by the counsel for the petitioners.