DIPAKBHAI BHIMJIBHAI VELANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application under Section 482 of the Code of Criminal Procedure is filed for the purpose of seeking following reliefs:-

(2.) Complainant namely Dhanjibhai Karshanbhai Kalathiya in his complaint dated 9.5.2012 has alleged that he is a labourer, residing in Surat and his native place is Gam Limgadi, Taluka Mahuva, District Bhavnagar. It was alleged that he has four kids and elder daughter named Kajal aged about 17 years was missing abruptly and missing complaint was lodged on 25.4.2012. The case of the petitioner is that on the contrary, the petitioner and the daughter of the complainant both were in deep love and affection, decided to marry and the petitioner has been arraigned as an accused falsely in the prosecution. In fact, both, i.e. the petitioner and the daughter of the complainant, are residing as husband and wife peacefully and out of the wedlock, on the contrary, two children have been born and as such, by exercising the inherent jurisdiction, the complaint be quashed.

(3.) Learned advocate Mr. Rajendra Jadhav appearing on behalf of the applicant has submitted that the dispute is already amicably resolved between the parties and there is a specific affidavit filed by complainant Dhanjibhai Karshanbhai Kalathiya, reflecting on page