MINOR SABAHAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Rafik Lokhandwala, learned advocate for the applicant, Ms.Moxa Thakker, learned APP for the respondent - State and Ms.Urvashidevi Mishra, learned advocate for respondent no.2 through video conferencing.

(2.) By invoking the provisions of Section 482 of the Criminal Procedure Code, 1973, the applicant has sought relief to quash and set aside the impugned FIR being C.R.No. 11191067200121 of 2020 registered with Cyber Crime Police Station, Ahmedabad City dated 08.08.2020 for the offence punishable under Sections 12 , 14 of the Protection of Children from Sexual Offences Act, 2012, Sections 66-C , 67 of the Information Technology Amendment Act, 2008 and Section 354D of the Indian Penal Code.

(3.) Mr.Rafik Lokhandwala, learned advocate for the applicant has submitted that the offence registered against the applicant is under Sections 12 , 14 of the Protection of Children from Sexual Offences Act, 2012, Sections 66-C , 67 of the Information Technology Amendment Act, 2008 and Section 354D of the Indian Penal Code . While referring to the aforesaid provisions, he has submitted that the offences are punishable only for three years. He has submitted that the convict as well as present applicant are friends and minor and if the FIR is not quashed, it may affect them on all counts in their entire life. He has prayed to allow the present petition.