RIYAZKHAN MOHSINKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application seeking quashment of the First Information Report being I-C.R. No. 179 of 2012 registered before Palanpur City Police Station, District: Banaskantha for the offences punishable under sections 363, 366 r/w. 114 of the Indian Penal Code, which is now culminated in Sessions Case No. 4 of 2013 which has remained pending before the learned Additional Sessions Judge, Banaskantha at Palanpur.

(2.) The complainant is present before this Court who is father of Rukshana. According to him, his daughter is already married, settled and happy. He further states that when the incident had happened her age was 17 years and 10 months. However, considering her personal life affects, the Court may not insist of her presence and accede the request of the parties.

(3.) The Investigating Officer and father of girl are also present. The Court deems it appropriate to accede the request of the parties, more particularly, since this may have serious consequences on the marital life of the daughter of the complainant.