KANTIBHAI NANABHAI GELAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is under section 438 of the Code of Criminal Procedure, 1973.

(2.) It is in connection with the First Information Report bearing Crime Register No.I-5 of 2017 registered with Ishari Police Station, Meghraj, on 17.02.2017, in respect of alleged offences under Sections 363, 366 and 114 of the Indian Penal Code, 1860 and Sections 8, 12 and 17 of the POSCO Act, 2012, that this application is presented by the applicant - accused No.2.

(3.) According to the allegations in the First Information Report, the accused No.1 - Vijaybhai enticed the daughter of the complainant, both eloped and both were of non-marriageable age. The daughter was studying in 12th standard. The allegations proceed to state that both had travelled to another village and had stayed at different places. When the daughter did not return back by late night, the complainant has stated that she enquired and later on filed a criminal complaint.