PARMAR YOGESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, none was present for and on behalf of the respondent no.2-original complainant to assist this court in the present matter.

(2.) Considering the issue involved in the present application as well as considering the record that the victim-original complainant namely Vishukaben P. Parmar has got married with the present applicant on 30/3/2022, this matter is taken up for final disposal forthwith.

(3.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside FIR being C.R.No. I-42 OF 2017 registered with Bhadran Police Station, District Anand for the offence punishable under Ss. 363 , 366 of the Indian Penal Code as well as other consequential proceedings arising therefrom.