Mr. Banwari Lal Sharma, J. - (1.) Petitioner accused Chhotu @ Gautam Meena preferred this misc. petition under Section 482 Cr.P.C. for quashing FIR No. 227/2011 for offence under Sections 363 and 366 IPC registered at Police Station Sanganer Sadar, Jaipur (Raj.).
(2.) The brief facts of the case are that respondent No. 2 complainant Kalyan Sahai submitted a written report on 07.10.2011 at Police Station Sadar Sanganer, Jaipur to the effect that his daughter Meera aged about 17 years got married with Nand Lal resident of Baas Bilwa 3 years back but he did not send her to her matrimonial home. On 06.10.2011 in midnight while all family members were sleeping, her daughter Meera went out of home, they believed that she might went for drinking water or for natural call. In the morning they look for her in surroundings but could not trace her; he doubts that Chhotu @ Gautam Meena resident of Dayarampura has induced and enticed her away. etc. etc..
(3.) On the above complaint, FIR No. 227/2011 was registered under Section 363 and 366 IPC at Police Station Sadar Sanganer and investigation commenced. Matter is still under investigation.;