ROHITKUMAR AMBARAMBHAI BAJARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present writ-application the writ-applicants herein (original accused) have prayed for quashing of the FIR being C.R. No.45 of 2016 registered with Gadh Police Station, Dist. Mahisagar for the offences punishable under Ss. 366 , 379 and 114 of the Indian Penal Code.

(2.) The case of the complainant appears to be that the daughter of the respondent No.2 i.e. the complainant came to be abducted by the writ-applicant No.1 and Rs.5000.00 and a gold chain allegedly came to be stolen from the house of the respondent No.2.

(3.) Heard Mr. P. P. Majmudar, the learned advocate appearing for the writ-applicants and Mr. Soham Joshi, the learned APP appearing for the respondent No.1 - State.