IMRAN YASINBHAI SHEKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. M. A. Chauhan for learned Advocate Mr. Ajaypratap R. Chauhan for the applicant and learned APP Ms. M. D. Mehta for the respondent state. Learned Advocate Mr. Suraj B. Matieda on behalf of the victim girl.

(2.) By way of this petition, the petitioner prays for quashing of FIR being C. R. No. I-74 of 2012 registered with the Dahod town Police Station, Dist. Dahod, on 6/6/2012 for offences punishable under Ss. - 363 and 366 of the Indian Penal Code .

(3.) Learned Advocate Mr. Chauhan would submit that originally vide an order dtd. 25/11/2020, the Learned Co-ordinate Bench had inter alia directed the applicant and the victim to remain present before the Dahod town Police Station along with the documentary evidence for verification. Such a direction had been passed in context of submission by the learned Advocate Mr. Chauhan that the applicant and the victim have got married and whereas from the said wedlock two children have been born.