PRAHLADJI KHUMAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants - original accused persons seek to invoke the inherent powers of this Court praying for quashing of the First Information Report being C.R. No. I-45 of 2017 registered with the Deodar Police Station, District: Banaskantha for the offence punishable under Sections 363 , 366 read with Section 114 of the IPC.

(2.) It appears from the materials on record that the respondent no. 2 - original first informant lodged the First Information Report as his grand daughter namely Jyotsnaben went missing. On 20.12.2017 this Court passed the following order:-

(3.) As observed in para 5 of the order, referred to above, the investigating officer recorded the statement of the grand-daughter of the first informant as well as that of the applicant herein.