- (1.) The applicants have moved this application under section 482 Cr.P.C invoking the inherent jurisdiction of this Court with a prayer to quash the entire proceedings of case no. 4914 of 2007, State Vs. Monu alias Nadeem and others, under section 366, 323, I.P.C. P.S. Sipri Bazar, District Jhansi, pending in the court of A.C.J.M. Court No. 6 Jhansi.
(2.) The brief facts of the case are that the O.P. No.2 lodged F.I.R. on 14.9.2007 against the applicants disclosing therein that the applicants on board in Indica Car, had kidnapped his daughter on 13.9. 2007 at about 12.30 p.m. while she was on way to her college.
(3.) On the basis of the aforesaid information, the police registered the F.I.R under section 366, 323, I.P.C. against the applicants. The Investigating Officer, however, submitted the charge sheet against the applicants under section 366, 323, 506 I.P.C. Learned magistrate has taken cognizance. The applicants then moved this application for quashing the charge sheet and the entire criminal proceedings pending against them in the court of A.C.J.M Court No. 6, Jhansi.;