DINESHBHAI VEERABHAI MINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Application has been preferred by the Applicants / Original Accused under the provisions of Sec. 482 of the Code of Criminal Procedure, 1973 praying for quashing and setting aside the FIR being I-CR No. 21 of 2014 registered with Garbada Police Station, Dahod for the offence punishable under Ss. 366 , 506 and 114 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Sanjay Prajapati for the Applicant. Learned Advocate Mr. Prajapati submitted that the present FIR has been lodged by the father of the victim namely Bhajubhai Maganbhai Bhuriya inter alia contending that on 12/2/2014 the daughter of the first informant namely Sitaben was working in the field. At that time the accused persons came armed with weapons and abducted his daughter Sitaben. Learned Advocate Mr. Prajapati submitted that the Investigating Agency had recorded the statement of the victim namely Sitaben on 30/6/2014. In the said statement she has stated that she had voluntarily gone with the Applicant. In view of the said statement made by the victim herself none of the offence alleged in the FIR are made out against the Applicants. He therefore submitted to allow the present Application.

(3.) The Application is opposed by learned APP Mr. J.K.Shah for the Respondent - State.