MUJAMIL ABDULSATTAR MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the petitioner originalaccused seeks to invoke the inherent powers of this Court, praying for quashing of the First Information Report being C.R. No. I20 of 2013 registered with the Dholka Police Station, dated 1st Feburary, 2013, of the offence punishable under Sections 363 and 366 of the Indian Penal Code.

(2.) The facts giving rise to this application may be summarized as under:

(3.) It appears from the materials on record that the first informant herein i.e. the father of Reshambanu also thought fit to file a habeas corpus petition being Special Criminal Application No. 910 of 2013.