VISHAL RAMSHIBHAI DANGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT Criminal Miscellaneous Application under Section 482 of the Code of Criminal Procedure has been preferred by the applicants herein-original accused to quash and set aside the impugned complaint being Inquiry Case No.136 of 2009 filed by the respondent no.2 herein-original complainant for the offences punishable under Sections 344, 347, 363, 366, 504, 506(2) and 114 of the Indian Penal Code.

(2.) THAT the respondent no.2 herein -original complainant has lodged the impugned private complaint against the applicants being Inquiry Case No.136 of 2009 in the Court of learned Chief Judicial Magistrate, Jamnagar for the offences punishable under Sections 344, 347, 363, 366, 504, 506(2) and 114 of the Indian Penal Code alleging inter alia that respondent no.3 herein wife of the original complainant has been kidnapped and / or abducted. THAT in the said complaint, the learned Magistrate has passed an order for police investigation under Section 156(3) of the Code of Criminal Procedure. At that stage, the applicants have preferred the present Criminal Miscellaneous Application under Section 482 of the Code of Criminal Procedure to quash and set aside the impugned proceedings.

(3.) SHRI Dabhi, learned APP appearing on behalf of the State under the instructions from the concerned Investigating Officer has stated at the bar that by and large the investigation has been concluded and the report shall be submitted before the learned Magistrate considering the aforesaid facts and circumstances of the case.