KAJAL W/O MANISH MAKWANA & D/O DASHRATHBHAI AMARSANG GOHIL AND 1 ORS. Vs. STATE OF GUJARAT AND 1 ANR.

JUDGEMENT

(1.) Rule. Learned APP Mr. K.P. Raval waives service of Rule on behalf of the respondent No.1 State. Though served, none appears on behalf of the respondent No.2 as the respondent No.2 has refused to accept the notice.

(2.) By way of present application, the applicants have invoked the jurisdiction of this Court under section 482 of the Code of Criminal Procedure for seeking quashing of the FIR being CR No.I - 24 of 2012 registered with Kavi Police Station, Ta. Jambusar, Dist. Bharuch, for the offences punishable under Sections 363 and 366 of the Indian Penal Code.

(3.) It is the case of the applicants that in the year 2012, the respondent No.2 - original complainant came to know about the fact of relationship of the applicant Nos.1 and 2 and had fixed the engagement of the applicant No.1 against her wish with another boy under the apprehension that the applicant No.1 would be compelled to marry with that boy against her will, the applicant No.1 voluntarily left her father's place in the month of July, 2012. As a result of which, the respondent No.2 lodged the complaint as aforesaid on 12.7.2012 for the offences punishable under Sections 363 and 366 of the Indian Penal Code against the applicant No.1, alleging the kidnapping of the applicant No.2. On attending the majority, both the applicant Nos.1 and 2 proposed to marry and later on as per the Hindu Rites and Ceremonies, they got married on 17.5.2013 and the marriage came to be registered at Vagusana Grampanchayat on 21.5.2013. Said Grampanchayat had issued marriage certificate.