RITU TOMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The order dtd. 30/5/2018 passed in Criminal Miscellaneous Writ Petition No.14422 of 2018 by the High Court of Allahabad whereunder the petition filed under Sec. 482 of the Code of Criminal Procedure (for short 'the Cr.P.C.') for quashing of the FIR dtd. 20/5/2018 registered in Case Crime No.97 of 2018 for the offence punishable under Sec. 147, 148, 149, 452, 324, 307, 342 and 506 of the Indian Penal Code (for short 'the IPC') by third respondent herein came to be dismissed is challenged. Facts shorn of unnecessary details and required for the purpose of disposal of this appeal are crystallized hereunder:

(3.) The marriage of appellant's sister Ms. Rekha, daughter of fourth respondent herein with 3rd respondent came to be solemnized on 15/5/2011 as per the prevalent custom and usage which resulted in its consummation and she gave birth to a baby girl who has been since named Tejal.