NASIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicant, by means of present application under Section 482 Cr.P.C., seeks to quash the impugned order dated 19.08.2014, passed by learned Sessions Judge, Haridwar, whereby the custody of daughter of the applicant was given to respondent no. 3.

(2.) A first information report was lodged by the applicant against Kalim and Abrar on 01.08.2014 for the offences punishable under Sections 363 and 366 of IPC, alleging therein that the accused -persons abducted his daughter Shahzadi, aged 16 years. Abrar was subsequently arrested and is now on bail.

(3.) ACCORDING to the first information report, age of the victim as on 29.07.2014 was 16 years. The date of birth of the victim, according to school leaving certificate, is 18.08.1997, which means, she was aged 17 years plus as on the date of incident.