RAHUL Vs. STATE & ANR.

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Mr. Rahul for quashing of FIR No.44/2012 dated 05.02.2012, under Sections 363 IPC registered at Police Station zOkhla Industrial Area on the basis of the settlement arrived at between the petitioner and respondent no.2, namely, Sh. Shankar Jha.

(2.) Learned Additional Public Prosecutor for respondent -State submitted that the respondent no.2, present in the Court has been identified to be the complainant/first informant in the FIR in question by his counsel.

(3.) The factual matrix of the present case is that the FIR in question was lodged by the complainant on the allegation that on 04.02.2012, that the complainant's 17 year old daughter went missing and that the complainant believed that their neighbor's son named, Sh. Rahul must have lured the complainant's daughter and kidnapped her. The complaint was lodged at the instance of which a FIR was registered against the accused person. During the pendency of the trial, the parties entered into a settlement.