- (1.) Heard Sri Pankaj Goswami, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 3.5.2018, registered as case crime No.359 of 2018, under Sections 323, 504, 506, 354 I.P.C. and 7/8 POCSO Act, 2012 & Section 3(2) (va) SC/ST Act, 1989, P.S. Etmaddaula, District Agra.
(3.) Considering the submissions advanced by learned counsel for the parties and nature of the allegations, it is directed that the petitioner shall not be arrested in above mentioned case, till the submission of the police report under section 173(2) Cr.P.C. but he shall co-operate with the investigation of the case.;