DILIP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application the applicant herein (original accused No.2) has prayed for the following reliefs:-

(2.) Heard Mr. Palak Jadeja, the learned advocate appearing for Mr. Vicky Mehta, the learned advocate appearing for the applicant, Ms. Maithili Mehta, the learned APP appearing for the respondent No.1 - State and Mr. Punit Dave, the learned advocate appearing for the respondent No.2 - original complainant.

(3.) The respondent No.2 - original complainant - Shantaben, widow of Virjibhai Somabhai Keseraja, who happens to be the grand-mother of victim - Manjuben filed FIR bearing C.R. No.I-89 of 2016 registered with Jamanagar A- Division City, Police Station for the offences punishable under Ss. 363 , 366 , 376 , 212 and 114 of the Indian Penal Code and under Ss. 4 and 6 of the POCSO Act against the accused No.1 - Kishan Dilipbhai Nakum. The applicant herein was shown as accused No.2 in the said FIR, wherein no role was attributed to the applicant herein.