KAMLESH BABUBHAI PONKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant is seeking to invoke the inherent powers of this Court praying for quashing of FIR being I-C.R.No.71 of 2014 registered with Visavadar Police Station for the offences punishable under Ss. 363 and 366 of the Indian Penal Code and other consequential proceedings thereto.

(2.) The cause list shows that though advocate notice has been served as well as notice of rule has been served upon respondent no.2, none appears on behalf of the applicant and 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 inter alia alleging that his daughter was abducted by applicant - 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, the I.O. has filed the chargesheet against the applicant for the alleged offence, as referred above.