KANCHAN GAJENDRA KANTHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally with the consent of learned Counsel for both the parties.

(2.) In the present case, the father of the applicant lodged a report that applicant was kidnapped by unknown persons. Accordingly, the offence was registered vide Crime No.0027/2020 on 1/2/2020 under Sec. 363 of the Indian Penal Code.

(3.) The applicant, who was alleged to be kidnapped, approached to this Court stating that the complainant father and her stepmother had fixed her marriage with Gajendra Kanthale. She was not happily cohabited with Gajendra Kanthale and, therefore, she left her matrimonial house with her son on the wee hours leaving a note on her bed in order to intimate the said fact to her husband. As such, it is her case that she is major by age and a married daughter of complainant and on her own will, left the house of Gajendra Kanthale.