ANIL GUPTA Vs. STATE

JUDGEMENT

(1.) Petitioners Anil Gupta and Naresh Gupta seek quashing of the FIR No.540/2009 registered at PS Jahangir Puri pursuant to which the charge-sheet has been filed against them under Sections 363/366/376(G)/34 of the IPC with the additional prayer that the order dated 31.10.2013 directing framing of charges against the petitioners also be quashed.

(2.) Record shows that on the complaint of Ansaro Khatun alleging that her daughter 'R' aged 16 years had been kidnapped by two persons namely Niranjan and Sumit @ Santosh, FIR under Sections 363/366 read with Section 34 of the IPC had been registered. Investigation was transferred to HC Dalip. Charge-sheet was filed on 03.11.2010.

(3.) Facts reveal that 'R' was working in the house of Ashok Gupta as a maid servant. Niranjan was also working there. Sumit @ Santosh was working in the neighbour's house. The offence of kidnapping is alleged to have occurred on 18.09.2009. The complaint was lodged by Ansaro Khatun on 06.10.2009. The victim was recovered from Chaon Basti, Moradabad on 03.07.2009.