VIJAY ODHABHAI ZAVERBHAI DHARJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Shruti Pathak, learned Additional Public Prosecutor and and Mr. Nimesh Patel, learned advocate for respondent No.2, waives service of notice of rule on behalf of the respective respondents.

(2.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No.I-31 of 2019 registered with Babra Police Station, Amreli for offfences punishable under sections 363 and 366 of IPC and section 18 of the Protection of Children from Sexual Offences Act, 2012 and the proceedings initiated pursuant thereto.

(3.) Mr. Bhavesh Rathod, learned advocate appearing for Mr. Maulik Soni, learned advocate for the applicant, submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was submitted that both the families had decided to enter into a marriage relationship whereby, the applicant was to get married with the daughter of the original complainant and the sister of the applicant was to get married to the son of the original complainant. However, some differences arose between the two families and therefore, the sister of the applicant herein and the son of the original complainant decided to elope. The daughter of the original complainant carried the belief that her family would get her married to someone else against her wish and consent. Therefore, she left her home with her brother. However, the impugned complaint came to be registered.