JYOTSHNA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD . By means of this petition moved under Section 482 Cr.P.C., the petitioners have sought quashing of the proceedings of Criminal Case No. 99 of 2011, State Vs. Sanjeet Sana and others, relating to offences punishable under Section 363, 366A of I.P.C., Police Station -Rishikesh, District Dehradun, pending in the court of Additional Chief Judicial Magistrate, Rishikesh.

(2.) LEARNED counsel for the petitioners submitted that petitioner No. 5 Sanjeet Sana was in love with the daughter of the respondent No. 2 Gurdev Kukreti (complainant). It is further pleaded that the girl was major. It is further submitted that the two got married on 16.10.2011. However, there is nothing from the side of the girl to corroborate the above fact.