BAIJNATH BHAGAT Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Crl.M.A.No.14982/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of Kanta Prasad (who has since died), father of Hemlata, for kidnapping of his daughter by the petitioner from his lawful guardianship, at that time she was aged only 16 years and six months and had married her without the consent of her parents.

(3.) By virtue of this petition, the petitioner prays for quashing of the FIR and the proceedings emanating from the same on the ground that the petitioner and Hemlata were friends and wanted to marry. This aspect was not acceptable to the complainant and his family. The petitioner also told the daughter of the complainant that let her parents agree and after attaining the age of 18, they will marry. However, she told the petitioner that she is 18 years of age. Since the complainant and his family members tortured Hemlata, therefore, she left her house with the petitioner on 10.06.2006, resulting in registration of the FIR in question.