GOPALBHAI RAMBHAI BHATIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Rajesh K. Kanani, learned advocate waives service of Rule on behalf of respondent No.2 and Shri KT Dave, learned APP waives service of Rule on behalf of respondent No.1. With the consent of the learned advocates appearing on behalf of the parties the matter is taken up for final hearing today.

(2.) By way of this application under Section 482 of the Code of Criminal Procedure the petitioner original-accused has prayed for an appropriate order to quash and set aside the complaint/FIR being C.R. No.I-22/2007 registered at Junagadh City police station.

(3.) Respondent No.2 herein original-complainant has filed one FIR in C.R. No. I-127/2007 before Junagadh 'B' Division police station against the petitioner, original-accused for the offences under Section 363, 366 of the IPC alleging inter alia that the petitioner had kidnapped her daughter Mittal. Being aggrieved and dissatisfied with the same the petitioner, original-accused has preferred the present application under Section 482 of the Code of Criminal Procedure to quash and set aside the impugned FIR.