Rajasthan High Court - Jaipur
Mohammad Ansar vs State Of Raj And Anr on 10 April, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Misccellaneous (Petition) No. 1213/2018
Mohammad Ansar S/o Abdul Rashid, Aged About 21 Years, R/o
Near Shitla Mata Mandir, Sayyad Ka Chowk, Ladpura, Distt. Kota
(Raj.)
----Petitioner
Versus
1. State Of Rajasthan Through P.p.
2. Abdul Rehman S/o Ramjani B/c Msulim, Aged About 49
Years, R/o Sayyad Ka Chowk, Ladpura, Karbala, Kota
(Raj.)
----Respondents
For Petitioner(s) : Mr. Jitendra Bajaj For Respondent(s) : Mr. NS Dhakad PP Mr. Sandeep Maheshwari for the complainant HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Order 10/04/2018 The present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 40/2017, registered at Police Station Kotwali, Kota, for the offences under Sections 363 and 366 IPC.
The petitioner Mohammad Ansar is present in the court alongwith his wife Rubina. Complainant/respondent no.2 Abdul Rehman father of Rubina is also present in the court. The petitioner Mohammad Ansar, his wife Rubina and father-in-law Abdul Rehman the complainant have been identified by Inspector Chhuttan Lal, SHO, Police Station Kotwali, Kota City.
(2 of 2) [CRLMP-1213/2018] The learned Public Prosecutor on instructions from Mr. Chhuttan Lal, investigation officer, has submitted that the date of birth of Rubina is 6.4.1999. It is not denied by the investigating officer that Rubina as on today is more than 18 years of age and has attained majority.
Complainant/Respondent no.2 Abdul Rehman in the court stated that he has blessed the marriage of his daughter Rubina with petitioner Mohammad Ansar and he no longer intends to pursue the FIR. The complainant has further stated that both the families have accepted the marriage and accused/petitioner alongwith his wife Rubina are living happily as husband and wife.
Rubina victim who was allegedly abducted by the petitioner has also stated that she is living happily with the petitioner as wife and the present FIR be quashed.
In view of the statement made by the complainant and victim Rubina, the impugned FIR is quashed alongwith all subsequent proceedings.
(KANWALJIT SINGH AHLUWALIA),J Mak/-