SRIKANT NAYAK Vs. STATE OF JHARKHAND AND ANR.

JUDGEMENT

(1.) Heard Mr. Deepak Kr. Sinha, learned counsel for the petitioner and Mr. D. K. Karmakar, learned counsel for the opposite party No. 2.

(2.) In this application, the petitioner has prayed for quashing the entire criminal proceedings in connections with Golmuri P.S. Case No. 160 of 2014 which has been instituted for the offence punishable under Sec. 366 of the Indian Penal Code.

(3.) It appears that the opposite party No. 2 has submitted a written report before the Golmuri Police Station in which it was alleged that on 24.06.2014 his daughter Seema Bharti had gone out to attend the Women Government Polytechnic, Gamharia and when she did not return home a Sanha was lodged on 27.06.2014 in the police station. It has been alleged that on enquiry, he came to know that two or three persons had forcibly taken away his daughter in a Sumo car. It has subsequently been alleged that his daughter Seema Bharti called his younger daughter Shweta Bharti on telephone and informed that it was the petitioner who was studying with her at Orissa had kidnapped her on the pretext of marrying her. After enquiry the informant could come to know that the petitioner had kidnapped his daughter and taken her away to Udaypur in the State of Rajasthan with an intention to marry her.