NARESHKUMAR BHAGWANJI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BOTH these applications under Sec.482 of the Code of Criminal Procedure have been filed for quashing of complaint registered as C.R.No.I-127 of 2010 before Deesa Rural Police Station for the offences punishable under Secs.363, 366, 506(2) and 114 of IPC against the applicants in pursuance of complaint filed by the respondent No.2-complainant.

(2.) HEARD learned advocate, Mr.Rajkumar Chaumal for the applicants and learned Addl. Public Prosecutor, Mr.L.R.Pujari for the respondent No.1-State.

(3.) IN view of above statement made by the victim girl to the effect that she left her parents and on attaining the age of majority got married with the applicant-Nareshkumar Bhagwanji Parmar on her own volition and at present they are staying as wife and husband under one roof, I am of the opinion that continuance of the criminal complaint filed against the applicants would be an exercise in futility.