NIRAL ANILBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of the respondent-State.

(2.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, the petitioner has prayed to quash and set aside, the impugned FIR being I-CR No.201 of 2019 registered with Kadi Police Station, Mehsana for offences punishable under Ss. 363 , 366 of the Indian Penal Code and all the consequential proceedings initiated in pursuance thereof.

(3.) Mr. Rahul R. Dholakia, learned advocate for the petitioner stated that initially FIR under Sec. 363 , 366 of the Indian Penal Code was registered against the petitioner. There is no case of any explicit offence against the present petitioner. On attaining majority, the victim girl has already married the petitioner and to corroborate the said fact, Mr.Dholakia, learned advocate relied upon the certificate of registration of marriage solemnized before the Marriage Registrar, Ahmedabad Municipal Corporation, Naroda Ward dtd. 08/06/2020.