RAHUL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) The present quashing application has been filed seeking quashing of the order dtd. 1/4/2023 passed by the learned 1st Additional Chief Judicial Magistrate, Vaishali at Hajipur in connection with Bhagwanpur P.S. Case No. 249 of 2021 whereby cognizance of the offences under Ss. 363, 366 and 376 of the Indian Penal Code has been taken against the petitioners.

(3.) Learned counsel for the petitioners submits that the informant alleges that on 13/10/2021 at about 11:00 a.m. his daughter, aged about 19 years, was enticed away by the petitioner no. 1 and he came to know that she was taken to Uttar Pradesh and mobile number of petitioner no. 1 is 9555775751. Learned counsel for the petitioners submits that petitioner no. 1 and the daughter of the informant, who is major, were in love and they fled away on their own volition. It is further submitted that this perhaps explains why the FIR was instituted after a delay of 15 days. It is next submitted that the statement of the victim was recorded under Sec. 164 Cr.P.C. wherein she has supported the case of the prosecution but has not alleged that she was sexually assaulted. It is submitted that being next door neighbour, the petitioner no. 1 and the victim fell in love, they fled away and when they returned under the parental pressure she gave her statement recorded under Sec. 164 Cr.P.C. but from the tenor of her statement recorded under Sec. 164 Cr.P.C., it would manifest that she has tried to save the petitioner no. 1 as she does not allege that she was sexually assaulted. It is further submitted that the parties have even compromised and the informant and the victim does not intend to pursue the case.