SHAILESHBHAI DEVABHAI THORAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Apurva R. Kapadia, learned advocate for the applicant, Ms.Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1 State and Mr.Y.H.Motiramani, learned advocate for respondent No.2original complainant.

(2.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 the Code the applicant has prayed for quashing and setting aside the F.I.R. being C.R. No.I44 of 2012 registered at Dediyapada Police Station, for the offences under Sections 406, 376 and 420 of the Indian Penal Code, 1860 at AnnexureA to the petition as well as all the other consequential proceedings arising out of the aforesaid F.I.R.

(3.) AT the outset Mr.Apurva R. Kapadia, learned advocate for the applicant, states that after the impugned F.I.R. has been lodged and during pendency of the investigation the present applicant and respondent No.2first informant got married on 05.11.2012 at Village Rumala, Tal.Chikhali, Dist. Navsari. Reliance was placed upon the photocopy of the marriage certificate issued by the Registrar of Marriages dated