RAM SEWAK Vs. STATE

JUDGEMENT

(1.) Ld. Counsel for the petitioner submits that vide FIR No. 60 dated 19.02.2003, case under Sec. 363 IPC was registered against the petitioner at Police Station -Nazafgarh on the complaint of Sh. Omprakash Yadav.

(2.) Vide the instant petition the petitioner has prayed to quash the FIR due to the reasons that the marriage between the petitioner and the daughter of complainant took place on 15.05.2010 at Arya Samaj Mandir. Proof the same is on record. The certificate in this regard was issued vide No. U.P. 1266/13/1962 by the Purohit of the said Mandir.

(3.) Ld. Counsel for the petitioner submits that prior to the aforesaid marriage, the marriage took place before the Marriage Officer at Hardoi (UP) on 02.06.2004. The marriage certificate annexed on record is Annexure P -4.