A S BILAL @ BILAL KASIM Vs. STATE

JUDGEMENT

(1.) On the complaint lodged by Nawaz Khan, the respondent police registered a case in Crime No.57 of 2016 on 14.03.2016 under Sections 341, 170, 323 and 363 of the Indian Penal Code against four unknown persons.

(2.) The case of the defacto complainant is that he is the driver of a school bus carrying children to the school in Ilayangudi. While so, on 14.03.2016, when the school bus was proceeding with children to the school, four persons intercepted the school bus stating that they are officials of Election Commission and told the driver that one of the child Imaya is carrying Rs.50 Lakhs in her school bag and that she has to be off-loaded. Despite the protestation of the driver and the Aaya, who was in the school bus, the four off-loaded the child and abducted her. Hence, the First Information Report. While so, the petitioner herein has filed this petition for quashing the First Information Report on the ground that he is the father of the child Imaya and, therefore, there cannot be a charge of abduction against him.

(3.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the first respondent.