GYANRAJ POTIRAJ NADAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application preferred by the Applicant under Sec. 482 of Code of Criminal Procedure, 1973 ('Code') seeking quashing of, by consent, first information report ('FIR') dated 4th Sept. 2015. The said FIR was registered with Dharavi Police Station vide CR No.421 of 2015 under Sec. 363 of Indian Penal Code ('IPC') at the instance of Respondent no.2. The Respondent no.3 is the alleged victim of the alleged offence. She was minor at the time of alleged incident and the FIR was lodged at the instance of Respondent no.2 who is her father.

(2.) Respondent no.2 as well as Respondent no. 3 (who has presently attained the age of majority), have filed affidavits dated 3rd March 2016 and 1st April 2016 respectively before this Court stating that they have no objection for allowing the present application preferred by the Applicant for quashing the FIR bearing CR No.421 of 2015 registered with Dharavi Police Station.

(3.) Brief facts, as alleged in the FIR, are as follows :