SIDDHARTH POKHARNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) With the consent of learned Counsel appearing for the parties, the matter is taken up for final disposal.

(2.) The present criminal misc. petition has been preferred by the petitioner praying for the following reliefs:-

(3.) Learned Counsel for the petitioner submitted that the petitioner who is the father of minor children namely Master Arjun Pokharna and Master Krishna Pokharna cannot be charged for the offences of kidnapping of his minor children, as defined under Sec. 361 IPC, punishable under Sec. 363 IPC.