RAJUBHAI PUNJABHAI GAMECHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PETITIONERS are the original accused in complaint bearing CR No. I-30 of 2009 dated 3. 5. 2009 registered with Bhadarva Police Police Station, Vadodara Rural by respondent No. 2 herein. Petitioners seek quashing of the complaint on the ground that no offence has been disclosed in the complaint and the petitioners have not committed any offence.

(2.) RESPONDENT No. 2-the complainant, father of one Neelamben lodged the above mentioned complaint on 3. 5. 2009 stating, inter alia, that his daughter is aged 17 years and 8 months having been born on 3. 9. 1991. On the previous day they had all gone to sleep in the open outside their house. At 5 O'clock in the morning his wife noticed that their daughter was missing. After waiting for some time, they inquired about the whereabouts of petitioner No. 1 Rajubhai with his relatives, they were unable to give details about his location. He therefore suspected that the accused have kidnapped his daughter.

(3.) ON 22. 9. 2005 while admitting this application, further investigation was stayed. On 16. 11. 2009 when the matter came up for hearing before this Court it was conveyed that Neelam had left her parents' house voluntarily. There was an affair between petitioner No. 1 and Neelam and upon Neelam attaining majority they also have got married according to Hindu rites on 10. 9. 2009.