- (1.) RULE . Shri M.R.Mengde, learned APP waives service of rule on behalf of the respondent Nos.1 and 2. Shri J.R.Dave, learned advocate waives service of rule on behalf of the respondent No.3 - original complainant. He has submitted that he will be filing the Vakalatnama on behalf of the respondent No.3 during the course of the day. With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.
(2.) BY way of this application under Section 482 of the Code of Criminal Procedure, the petitioners - original accused have prayed for an appropriate order to quash and set aside the complaint being FIR CR No.I -443 of 2007 registered with Amraiwadi Police Station.
(3.) THE respondent No.2 herein, a mother of the petitioner No.2, has filed the complaint with the Amraiwadi Police Station being CR No.I -443 of 2007 for the offence punishable under Sections 363 and 366 of the I.P.C. Today, when the matter is called out, Shri S.S.Patel, advocate appearing for the petitioners has submitted that both the petitioners have got married and they are living happily and staying together. It is also further submitted that the petitioner No.2 has gone voluntarily with the petitioner No.1 and no offence has been committed by them as alleged under Section 363 r.w. Section 366 of I.P.C.;