SADIYA Vs. STATE OF UP

JUDGEMENT

(1.) Hon'ble Learned counsel for the applicants and the learned State Counsel. None has put in appearance on behalf of opposite party No. 2.

(2.) This application under Section 482 Cr.P.C. has been filed by the applicants with a prayer to quash charge-sheet and the entire proceedings relating to case No. 1407 of 2007 arising from case crime No. 1066 of 2006 under Section 363/ 366/120-B I.P.C., police station Civil Lines, Muzaffar Nagar pending in the Court of A.C.J.M.,Muzaffar Nagar.

(3.) Submission of learned counsel for the applicants is that Smt.Sadiya, applicant No. 1 has already married with Munawwar, applicant No. 2, as averred in para 6 of the affidavit accompanying the present application and in support of his contention Nikahnama, annexures 2 and 3 have been filed. Learned counsel contends that this Court had directed that Sadiya, applicant No. 1 be medically examined. Smt.Sadia was examined and the medical report dated 27.2.2007, a copy of which is annexed as Annexure-5, reveals her age as 18-19 years.