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The renowned Bollywood actor Nawazuddin Siddiqi along with Faiyajuddin Siddiqi, Ayajuddin Siddiq, and Smt. Mehrunisha Siddiqi finally gets protection from arrest till filing of charge sheet before the court after the actor’s estranged wife filed a molestation case against them.
The entire FIR was based on two parts where the first one dealt with child abuse or molestation of a minor child of the family and the second one was in respect of the whole family of Nawaz.
The allegations which are made under the FIR are comprising of section 354, 323, 504, 506, 34 of IPC and Section 8,12,21 of protection of children from sexual offenses (POCSO) Act,2012 at Muzaffarnagar district. As per section 34 of IPC, the whole family was alleged based on acts done by several persons in furtherance of common intention (ganging).
Advocate Abhishek Yadav who was from the petitioners' side made contentions regarding that allegations were false and the main reason behind lodging of FIR was a favorable settlement from the renowned actor. The matter of Minhazuddin Siddiqi is on the investigation
The petition was filed for the quashing of FIR alleged to be false but as the allegation would require investigation the prayer of the petitioner to quash the FIR was not accepted by the court.
As specific allegation of Child abuse was only against petitioner 1 (Minajhuddin Siddiqi) and the rest of the petitioner has been implicated by leveling general allegation so the stay against arrest has been granted to petitioner -5 (Nawazuddin Siddiqi) till the submission of a police report under section 173(2) of criminal procedure code (charge sheet)
Petition Petitioner 1 Minajhuddin Siddiqi is dismissed without prejudice to his right to apply for bail and anticipatory bail. This year only Aaliya the wife of Nawazuddin Siddiqui has filed for divorce also.
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