NARESHBHAI KARAMSHIBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Bachani for the applicant, learned Advocate Mr.Thakkar for the respondent No.2-org. Complainant and learned APP Mr.Raval for the respondent - State. Respondent No.2 is present before the Court and has been verified by the learned Counsel representing.

(2.) The present petition is preferred under Sec. 482 of the Code of Criminal Procedure for quashing FIR being I-CR No.157 of 2012 with Deesa Rural Police Station alleging offence punishable under Ss. 363 , 366 read with Sec. 114 of the Indian Penal Code.

(3.) The petitioner is a farther of the victim lodged a complaint with the allegations that the present petitioner has lured his daughter who is minor at the relevant time through voracity and enforcing her to flee away away by giving her a false promise of marriage. It is further alleged that the victim was enticed with a view to coerce and make the relationship under the pretext of false promise of marriage. The allegations levelled by the complainant came to be registered vide aforesaid FIR.