JIMI DASRATH PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BOTH Cri.Misc.Appln.No.2137 of 2010 and Special Criminal Appln.No.353 of 2010 have been filed by the applicants-original accused for quashing of FIR registered as C.R.No.I-64 of 2010 registered with Sarkhej Police Station.

(2.) A complaint has been filed by one Navinbhai Keshavlal Patel-original complainant with Sarkhej Police Station for the offences punishable under Secs.366 and 114 of IPC against the present applicants registered as C.R.No.I-64 of 2010 with Sarkhej Police Station.

(3.) IT is pertinent to note that victim is major and marriage certificate is also placed on record to show that marriage of the daughter of the complainant took place with Jimi Dasrath Patel, who is the applicant of Cri.Misc.Appln.No.2137 of 2010 as per Hindu customs and at present they are staying as wife and husband happily.