BHAVESHBHAI MANGABHAI KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition, seeking quashment of the FIR being I- C.R. No. 107/2018, registered with Shamlaji Police Station, under Sections 354(A)(1)(2), 323, 114 and 504 of the IPC.

(2.) So far as the other provisions are concerned, they are compoundable, except, the provision of Section 354 (A)(1)(2) of the IPC. The Court had put certain queries and also had directed the IO to record the statement of the complainant-girl, as before this Court it had been stated that because of she is desirous of marrying her fianc?, this Complaint should not come in her way and the caste leaders and family members have chosen to end their disputes for once and all.

(3.) Ordinarily, in the matter under Section 354 of the IPC, the Court would not show any indulgence for the quashment of the complaint, more particularly, considering the self-respect of a woman being jeopardized in the matter like this.