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Judgment
4 paragraphs · 168 wordsManoj Kumar Garg, J
The instant misc. petition under Section 482 Cr.P.C. has been filed by the petitioner for quashing of FIR No.39/2023, Police Station Sangariya, District Hanumangarh for offences under Sections 11, 12, 13, 14, 15 of POCSO Act, 2012 & 2019 and Section 67-B of Information Technology Act, 2000.
After hearing petitioner and taking into consideration the material available on record, I am not inclined to quash the FIR. However, liberty is granted to the petitioner to file representation alongwith relevant documents before the concerned Superintendent of Police and Investigating Officer within a period of fifteen days. The Superintendent of Police and Investigating Officer shall take up all the facts as well as representation, if any, filed on behalf of the petitioner and complete the investigation by considering them strictly in accordance with law within a period of one month from the date of filing of the representation.
The instant misc. petition filed by the petitioner is disposed of accordingly. Stay petition is also disposed of.