MAYABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Sumit Vaghela, learned advocate for Mr. Vaibhav A. Sheth, learned advocate appearing for the applicants and Ms. Maithili D. Mehta, the learned Additional Public Prosecutor appearing for the respondent - State.

(2.) Though served, respondent No.2 has chosen not to appear before the Court.

(3.) By way of this application the applicants herein have prayed for quashing of FIR being C.R. No.I- 6 of 2016 registered with Ambaliyara Police Station, District : Aravalli for the commission of alleged offences punishable under Ss. 380 and 114 of Indian Penal Code, wherein it is the case of the complainant - respondent No.2 i.e. father of the accused No.1 herein is that her daughter has committed a theft of ornaments and cash total amounting to Rs.2,03,200.00 while running away from home and marrying accused No.2.