VIKRAM Vs. STATE

JUDGEMENT

(1.) The present petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been filed by the petitioner seeking quashing of FIR bearing no. 312/2018, registered at Police Station ('PS') Patel Nagar, Delhi for the offences punishable under Sec. 363 of the Indian Penal Code, 1860 ('IPC').

(2.) Petitioner is present before this Court and has been identified by his counsel Mr. Manu Sishodia and Investigating Officer (IO)SI Chandani PS Patel Nagar, Delhi.

(3.) The brief facts of the case are that a complaint was filed by the complainant i.e., grandmother of the prosecutrix, that her grand daughter/prosecutrix who was 14 years of age was missing from home on 4/11/2018. It is further stated by the complainant that she tried to find the prosecutrix but was unable to find her. On the basis of the aforesaid complaint an FIR bearing no. 312/2018 was registered at PS Patel Nagar, Delhi for the offence punishable under Sec. 363 of IPC. During investigation, petitioner herein was arrested on 13.06.2019and Sec. 376 of IPC as well as Sec. 6 of POCSO Act were added. Thereafter, petitioner moved an application for interim bail which was granted by the learned Trail Court vide order dated 5/7/2019on the statement of prosecutrix as well as the complainant as both the petitioner and prosecutrix were married and living happily.