SHAILESH (VIPUL) CHANDUBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Advocate Mr. Darsil Kamdar for Mr. Ashish M.Dagli, learned advocate for the applicant and Mr. Dhawan Jayswal, learned APP for the respondent State.

(2.) This application has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.I-127 of 2015 registered before the Gondal Taluka Police Station, Dist.: Rajkot for offfences punishable under Sec. 363, 366 and 114 of IPC.

(3.) Advocate Mr. Darsil Kamdar for Mr. Ashish M.Dagli, learned advocate for the applicant stated that the birth date of complainant's daughter was shown as 1/7/1998 and complaint is to the effect that the complainant's daughter had eloped with the present applicant and other two persons had supported them. Mr. Kamdar submitted that at present the daughter of the complainant and applicant are residing together as a married couple and the complainant's daughter has filed an affidavit to the effect that she has married the present applicant and their marriage has been registered on 7/7/2016 vide Registration No.940 of 2016; and she has stated that she is happily leaving with her husband on her own volition without any undue pressure and influence, and she had left her parental home on her own wish to marry the present applicant and thus she has urged to quash and set aside the FIR and to terminate the further proceedings.