MAHIPATSINH PANCHAJI JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. S. R. Divetia learned Addl. P. P. appearing for the opponent. State waives service of the Rule. Heard Mr. M. V. Solanki learned Advocate for the applicant- accused and Mr. Divetia learned Addl. P. P. for the State

(2.) Briefly speaking it was a prosecution case that on 27/04/1989 Smt. Manjulaben Chandulal Ahya lodged a complaint at Jamnagar City Police Station B Division against one Mahipatsinh Panchaji Jadeja - the applicant-accused herein alleging that her daughter Rajeshvari Chandulal Ahya was missing since 21/04/1989 and that she had a suspicion of being adbucted by the present applicant-accused. On the basis of this fact the police registered the complaint against the accused. the same being FIR No. 1 of 1989 for the offence punishable under Secs. 363 and 366 of I. P. C. Thereafter after a long time the accused came to be arrested on 7/12/1989 by the police and on 8/12/1989 he submitted a bail application before the learned Sessions Judge same being M. C. A. No. 472 of 1989 which ultimately dismissed by an order dated 15/12/1989

(3.) Earlier when this matter came up for admission before this Court (Coram: J. U. Mehta J. on 5 990 the learned Advocate for the applicant-accused Mr. M. V. Solanki had tendered two sworn affidavit that of (i) Smt. Manjulaben Chandulal Ahya (complainant) (ii) Rajeshvari daughter of the complainant which were ordered to be kept on the record. The matter was thereafter stand-over today i. e. 8/01/1990