CHAUDHARY VIKRAMKUMAR GOKALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT petition under section 482 of the Code of Criminal Procedure has been preferred by the petitioners herein - original accused to quash and set aside the impugned complaint being Inquiry Case No.81 of 2008 filed by the respondent No.2 herein ? original complainant who happens to be mother of the Girl named Gayatriben, pending in the court of learned Judicial Magistrate (First Class), Kheralu, for the offences punishable under sections 366, 368, 504, 506(2) and 114 of Indian Penal Code.

(2.) IT appears that the respondent No.2 herein ? ordinal complainant - mother of the Gayatriben who was major at the relevant time, has instituted the aforesaid Inquiry Case No.81 of 2008 in the Court of learned Judicial Magistrate (First Class), Kheralu against the petitioners herein and others ? original accused, for the offences punishable under sections 366, 368, 504, 506(2) and 114 of Indian Penal Code alleging inter-alia that the petitioners have kidnapped and/or abducted her daughter named Gayatri aged about 20 years at the relevant time, and thereby the accused have committed the offences, as alleged in the aforesaid complaint.

(3.) MR.Keyur Vyas, learned advocate appearing on behalf of the petitioners ? original accused has further submitted that even subsequently the original complainant has accepted the marriage of the petitioner No.1 and her daughter named Gayatri and as such now there is no dispute between the parties.