RATANBHAI RAYSINGBHAI RATHWA 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 M.Case No.1 of 2017 registered with the Sagtala Police Station, District : Dahod for the offences punishable under Ss. 143, 147, 148, 149 , 436, 394, 342, 452, 427, 504 and 506(2) of the Indian Penal Code as well as the proceedings, if any, arising therefrom.

(2.) The brief facts of the prosecution case are that one boy viz., Bharat belongs to the family of the complainant and one girl viz., Hansa belongs to the family of some of the accused were eloped and could not find out by the police as well as by both the family members as well as by leaders of the village, and that since both belong to same ancestral family, the elders had objection to such relationship, and that the family of the girl and other persons have fired the house of the boy after a period of 20 days of that incident, wherein some belongings were damaged. The accused persons have looted the belongings and live-stocks amounting to Rs.55,000.00 and thereby, total damage caused to the complainant was of Rs.10.00 lakhs.

(3.) Heard learned advocates. Rule. Learned APP waives service of notice of rule on behalf of the State. Though served, the complainant has chosen not to appear and contest this application before this Court.