JIGAR KIRITBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. The formal service of notice of Rule is waived by the learned Additional Public Prosecutor on behalf of the respondents. The Rule is returnable forthwith on consent.

(2.) This is an application seeking quashment of the First Information Report being I-C.R. No. 22 of 2016 registered at Khokhra Police Station, District: Ahmedabad for the offences punishable under sections 363 and 366 of the Indian Penal Code and Sections 3 and 4 of the Gujarat Police Act.

(3.) The marriage certificate of the boy and girl dated 10.08.2017 is brought on record. Mother who is the original complainant is present before this Court who confirms that they are residing happily.