KANWALJIT SINGH AHLUWALIA,J. - (1.) Present petition has been filed under Section 482 Cr.P.C., 1973 praying that FIR No.149/2018, registered at Police Station Chirawa, District Jhunjhunu, for offences under Sections 363, 366 IPC and Section 17 of POCSO Act, be quashed alongwith all subsequent proceedings.
(2.) This court on 15.05.2018 had passed the following order:- "Issue notice to the respondents. On the asking of Court, Ms. Meenakshi Pareek, ld. PP, accepts notice on behalf of respondent Nos.1 to 3. Respondent No.3 through learned Public Prosecutor is directed to serve a notice upon respondent No.4 to 6 regarding pendency of the present petition and the next date fixed before this court. Meanwhile, Deputy Registrar(Judicial) is directed to record the statement of petitioner No.1, today upon identification by the counsel. To await statement of petitioner No.1 recorded by Deputy Registrar(Judicial), list the present petition on 21.05.2018. On that date, Investigating Officer along with the records shall remain present in court. Meanwhile, further proceedings arising out of impugned FIR are stayed. A further direction is issued to respondent Nos. 2 and 3 ensure necessary vigil that no harm is caused to the life and liberty of the petitioners. Name of Ms. Meenakshi Pareek, PP, be reflected in the cause list as counsel for the respondent Nos.1 to 3. Copy of this order be handed over to the learned Public Prosecutor under the seal and signature of Court Master for onward transmission and necessary compliance."
(3.) In pursuance of above said order, statement of petitioner No.1 Kanchan Kumari was recorded by the Deputy Registrar (Judicial) of this court. The said statement was taken on record by this court on 22.05.2018 by passing the following order:- "In pursuance of the order dated 15.5.2018, Dy. Registrar (Judicial) has recorded the statement of petitioner no.1 Kanchan Kumari. The said statement is taken on record. Registry is directed to make the same part of the paper book. List this case for arguments on 3.7.2018. Till then, the interim order already in favour of the petitioners shall continue.";