KIRINBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED counsel Mr.N.B.Rajgor appears for respondent No.2.

(2.) RULE . The respondents waive service.

(3.) AN FIR came to be registered at I C.R.No.201 of 2009 on 16.9.2010 complaining about kidnapping of complainant's daughter by Milind Patel son of the petitioner. The chargesheet is filed. In the meanwhile, the complainant has tendered affidavit acknowledging a settlement between the complainant and the petitioner. It has been affirmed by her that she has no grievance against the petitioner. Learned counsel for the petitioner and the respondent No.2 thus would submit that looking to the nature of the allegation against the petitioner even otherwise no case against him for the offences under Section 356 and 366 of Indian Penal Code is made out. It was, therefore, urged to quash the complaint and the proceedings arising therefrom qua the petitioner.