NIDHI PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This C482 petition has been filed for quashing the entire proceedings of Criminal Case No.3212 of 2022, 'State vs. Nidhi Pandey and others' under Sec. 420, 468, 471, 120B, 504, 506 I.P.C. pending in the court of C.J.M. Dehradun, P.S. Dalanwala, District Dehradun.

(2.) Vide order dtd. 14/12/2022, Co-ordinate Bench of this Court had stayed the proceedings of this case. The Court has interacted with the parties, who are present in person before this Court.

(3.) Petitioner no.1 and learned counsel appearing on behalf of the petitioners would submit that the marriage was solemnized on 1/12/2020 at Eldeco Shaurya Club Lucknow with religious and social customs and rites; that, petitioner no.1 and respondent no.2 met through Jeewan Sathi.com and it was respondent no.2 who had contacted petitioner no.1 and wished to meet her; that, later on, respondent no.2 came to meet petitioner no.1 at Lucknow; that, after meeting petitioner no.1, respondent no.2 started to impress petitioner no.1 and got success though petitioner no.1 was not interested considering age gap between them; that, respondent no.2 also enquired about petitioner no.1 and other family members; that, after satisfying on every aspect, respondent no.2 proposed petitioner no.1 for marriage; that, looking at enthusiasm of respondent no.2 towards petitioner no.1, petitioner no.1 gave her consent.