ANKIT JATAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Prayer is for quashing of FIR No.129/2021 registered with Police Station Maangrol, Baran for offence under Sec. 363 of IPC, however cognizance has been taken under Ss. 366, 376, 376(2)(n) and Sec. 5(1)(j)(ii) and Sec. 6 of The POCSO Act. According to FIR, the minor girl of the informant left house on 11/4/2021 along with her friend, thereafter she did not return. It was suspected that she was induced to go. On 9/3/2022 the statement of the victim was recorded under Sec. 164 of Cr.P.C. She stated that she was in love with the petitioner and she left the house along with the petitioner to marry. Thereafter, they married in a temple and thereafter with her consent physical relation between the two was established.

(2.) Learned counsel for the petitioner submits that the petitioner and the victim were blessed with a child also. In identical facts and circumstances of the case, to protect the matrimonial life, a bench of this Court quashed the FIR to prevent abuse of the process of law.

(3.) The order passed in Tarun Vaishnav Vs. State of Rajasthan & Anr. reported in 2022 SCC OnLine Raj 2237 was challenged in the Hon'ble Supreme Court in SLP (Criminal) No.1890/2023 and Leave to Appeal was refused by order dtd. 3/3/2023.