JAWED NEHAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner, learned counsel appearing for the State and learned counsel appearing for the respondent No.5.

(2.) The prayer in the petition is made for quashing of the entire criminal proceeding including the FIR in connection with Chakardharpur P.S. Case No.126 of 2023 for the offence under Sec. 363 of IPC pending in the Court of learned SDJM Porahat at West Singhbhum, Chaibasa.

(3.) The FIR was registered alleging therein that on the basis of the Fardbeyan of informant that her husband has taken away her both daughters without the permission of the informant and further stated that the Jawed Nehal came from Kolkata to meet his daughters namely Mariyam aged about 7 years and Alisha aged about 5 years but he took away along with him without the consent/permission of her and threatened her that do whatever she can do.