AMANDEEP KAUR W/O SHRI SARABJEET SINGH D/O SHRI LAKHVINDER SINGH AND SARABJEET SINGH S/O LAKHVINDER SINGH Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY (HOME),

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioners have sought quashing of the First Information Report dated 24.03.2011, registered as Crime No. 48 of 2011, relating to offences punishable under Section 363, and 366(A) I.P.C., registered at Police Station Pathri, District Hardwar.

(3.) ON the other hand, learned Counsel for the Respondent No. 3 stated that Petitioner No. 1 is minor and her Date of Birth mentioned in the High School Marksheet is 14.06.1995. Learned Counsel for the Respondent No. 3 wants to file the copy of the High School Marksheet before this Court by filing the counter affidavit. It is also submitted that the First Information Report has been lodged against the Petitioner No. 2 and three others relating to kidnapping of the Petitioner No. 1.