DAYANAND Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing FIR No.614 dated 21.10.2010 (Annexure P-1), under Sections 363, 366, 506, 34 of the Indian Penal Code, 1860 ('IPC' for short) registered at Police Station Jhajjar and all the subsequent proceedings arising therefrom.

(2.) Prosecution story, in brief, is that the daughter of complainant-respondent No.2 was aged about 17 years and was missing from her house w.e.f. 20.10.2010. Petitioner, his wife Kanta, son Devender and daughters Sonisha and Monika had kidnapped Pooja, daughter of the complainant. On the basis of the statement of respondent No.2, formal FIR was registered.

(3.) After completion of investigation and necessary formalities, challan was presented against the petitioner.