P SHRINIVAS RAMANBHAI REDDY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code' for the sake of brevity), the applicant has prayed for quashing of the First Information Report registered with Prantij Police Station, Tal-Prantij, District, Sabarkantha being CR No. I-54 of 2009 for the alleged offence under Sections 363, 366 and 114 of the Indian Penal Code, 1860 (the IPC).

(2.) THE facts that emerge from the record of the application are as under :-

(3.) MR . Raval further states that in view of the aforesaid facts, the trial would be futile. He further submitted that the marriage of the petitioner and Shrutiben is now approved by the first informant, who is present before this court. It was submitted that this is a fit case, wherein this Hon'ble Court may exercise inherent jurisdiction under Section 482 of the Code by quashing the impugned F.I.R. as prayed for.