MONIKA AND ANR. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for applicant: learned Additional Public Prosecutor for respondent no. 1 and learned counsel for respondent No. 2/original complainant.

(2.) The complaint has been filed by respondent No. 2 Tara Raut against the applicant No. 2 Sumedh @ Sumeet. The said complaint is under Sections 363 and 366A of the Indian Penal Code. It is the case of the complainant that the applicant No. 2 had kidnapped her daughter Monika (applicant No. 1 herein). So that Monika is forced or seduced to illicit intercourse. It is stated that the age of applicant no. 1 Monika is now more than 18 years. She had love affair with applicant no. 2 and both of them have married.

(3.) Applicant no. 1 Monika and applicant no. 2 Sumedh have preferred this application for quashing of the First Information Report which pertains to Crime No. 126/04 registered with Police Station, Panchapaoli. Learned counsel for respondent No. 2 Tara/original complainant has stated on instructions that the complainant does not wish to proceed with the complaint as her daughter has willingly married with the applicant No. 2 and they are happily living together. It is further submitted that in order to maintain cordial relations and peace between the parties, the complainant has no objection, if the FIR is quashed.