RAJUBHAI MADHABHAI BALAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicants have prayed for quashing of chargesheet filed in connection with the FIR being I-C.R.No.64 of 2016 registered with Varachha Police Station, Surat for the offences punishable under Sec. 363 of the IPC. After registration of the FIR, the concerned Investigating Officer has filed chargesheet against the applicant no.1.

(2.) Heard learned advocate for the applicants as well as learned APP for the respondent - State. Though served, none appears on behalf of the respondent no.2.

(3.) The facts giving rise to file this application are that the father of the victim lodged an FIR against the applicant no.1 inter alia alleging that his daughter was abducted by applicant no.1- accused. During the course of investigation, the statement of the victim was recorded, wherein she has categorically stated that she has left the house with her own volition without being any force or coercion on the part of the applicant. Considering the age of applicant no.1, the I.O. has filed the chargesheet against him for the alleged offence, as referred above.