NIMESH KANAIYALAL BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a quashing petition. The petitioners are the original accused. Against them respondent No.2 has filed complaint Annexure-B dated 14.7.2006.

(2.) Though served nobody appears for the complainant. It is stated that before the trial Court also complainant has not remained present.

(3.) In the complaint, allegations are made principally against petitioner No.1 of having kidnapped the daughter of the complainant. As per the complainant herself, her daughter Neelam was born on 7.8.1989. As per the allegations, the petitioner no.1 kidnapped her on 10.7.2006. She was thus aged just short of 17 years on the date of incident.