VIKRAMBHAI RANCHHODBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Dharmesh R. Patel on behalf of the applicant and learned APP Ms. M. D. Mehta for the respondent-State, learned Advocate Mr. Bhunesh C. Rupera for respondent no.-2-original complainant.

(2.) By way of this petition, the petitioner prays for quashing of FIR being C. R.- I-16 of 2013 registered with the Meghraj Police Station, District: Sabarkantha (now: Aravalli District) on 18/5/2013 for offences punishable under Ss. -363 and 366 of the Indian Penal Code .

(3.) Learned Advocate Mr. Patel would submit that the allegation leveled against the applicant in impugned FIR being that the petitioner had enticed the minor daughter of the complainant and had eloped with her.