MEHUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing the present Application under Sec. 482 of the Code of Criminal Procedure, 1973, the Applicants (Original Accused Nos. 1 and 2) have prayed for the following reliefs:

(2.) Heard learned Advocate Mr. P.P.Kasvala appearing for the Applicants. He submitted that the father of Applicant No.2 has lodged the impugned FIR against the Applicant No.1 for the offences punishable under Ss. 363 and 366 of the Indian Penal Code.

(3.) The alleged incident had taken place on 23/4/2012 whereas the FIR came to be lodged on 27/4/2012. He further submitted that; at the time of incident; both the Applicants were major and, subsequent to the incident, the Applicants have got married and a girl child namely Naitri is born out of the said wedlock. Learned Advocate for the Applicants has also placed a copy of the Marriage Registration Certificate and a copy of the birth certificate of Naitri on record.