VISHNUBHARTHI SURESHBHARTHI GAUSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code' for short) praying to quash and set aside the FIR being C.R.No.11195034210050 of 2021 registered with Palanpur East Police Station, Banaskantha as well as consequential proceedings pursuant to the same.

(2.) The brief facts leading to filing of this application, as stated in the application, are such that it is alleged in the complaint that on 20/6/2020, when the complainant was sleeping along with her children and when she woke up, she did not find her daughter namely Shilpa aged 17 years and 4 months, after searching her nearby she was not traced out; that as she was having love relation with applicant, respondent no.2 went to the house of the applicant but it was locked and therefore, she visited house of applicant at Ratanpur but he was not found and thereafter, she came to know from one Chhaganpuri that he had seen the applicant and the victim together and therefore, she filed this complaint, which is sought to be quashed in this application.

(3.) Heard learned advocates for the parties.