SITABEN SHANKARPURI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr.Virat G.Popat for the petitioners and learned APP Mr.L.R.Pujari for the respondent No.1-State.

(2.) THE present petitioner No.1 is the sister and petitioner No.2 is the mother of original accused No.1 Prakashpuri Shankarpuri Goswami. It is alleged in the complaint that original accused Prakashpuri Goswami has kidnapped the daughter of complainant illegally and she was kept in the custody of accused persons along with present petitioners. It is also alleged in the complaint that all the accused persons has threatened the complainant to settle the earlier case of Bhagwatiben, otherwise if they will not settle the matter then they will kill the daughter of the complainant and also involved her in illegal activities. On the basis of the said complaint, offence was registered. THEreupon the present petitioners ? original accused preferred this petition for quashing of FIR being C.R.No.I ? 79 of 2010 registered with Gadh Police Station, District Banaskantha.

(3.) CONSIDERING this aspect of the case, prima facie it seems that the original accused No.5 got married with daughter of complainant and stayed as husband and wife for one year. In the opinion of this Court, no offence is made out against the present petitioners.