KUMOL TAYENG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) s is an application under Section 482 Cr.P.C., 1973 praying for quashing and setting aside the Charge-Sheet No. 71/2014 submitted by the Naharlagun Police in the Court of Chief Judicial Magistrate, Capital Complex, Yupia in respect of Naharlagun P.S. Case No. 51/2014 under Section 366 IPC.

(2.) Facts and circumstances which led to the filing of the present petition are as follows; that on 04.12.2014, the petitioner No. 1 lodged an FIR at Naharlagun Police Station stating that his daughter i.e. petitioner No. 2 has been kidnapped/ abducted to compel her marriage by the petitioner No. 3 who now has become his son in law having married the petitioner No. 2.

(3.) Learned counsel for the petitioners submitted that since the two families have settled the issues amicably and as a result of the settlement, the petitioner Nos. 2 and 3 have been married and are leaving together as husband and wife peacefully and happily to keep the Charge-Sheet alive and allow the Court having jurisdiction to try the case would not be in the interest of both the husband and wife and the cordial relationship of the 2 families that has been brought about and cemented by the marriage.