RANVIRSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants seek quashment of the impugned FIR being CR-I No.238 of 2015 registered with the Sardarnagar Police Station, District : Ahmedabad City for the offences punishable under Ss. 376, 420, 323, 294(B) and 506(2) of the Indian Penal Code.

(2.) Brief facts of the prosecution case are that the applicant is a relative of the complainant and therefore, she knows her since last five years. In absence of husband of the complainant, the applicant approached the complainant and proposed for the love affairs which she refused. Later on, there were quarrels between the complainant and her husband and ultimately, they got divorce on 5/2/2015 and after divorce, the applicant lured her by promising to marry her. The applicant took the complainant at various places and committed and offence as alleged. Hence, the impugned complaint.

(3.) Heard learned advocates. Rule. Learned APP and learned advocate for the complainant waive service of notice of rule on behalf of the respective respondents.