VEER BAHADUR Vs. STATE OF U P

JUDGEMENT

(1.) By means of this writ petition, the Petitioners have prayed for a writ, order or direction in the nature of certiorari quashing the first information report dated 6.7.2008 in Case Crime No. 1282 of 2008 under Sections 363 and 366, I.P.C., P.S. Civil Lines, district Muzaffarnagar.

(2.) Heard Sri. Deepak Kaushik, the learned Counsel for the Petitioners and Sri. Sudhir Mehrotra, learned A.G.A. for the Respondents No. 1, 2 and 3.

(3.) Learned Counsel for the Petitioners submitted that the Petitioner No. 1 Veer Bahadur fell in love with Petitioner No. 2 Manju. Learned Counsel further submitted that Petitioner No. 2 is major and left her house for marriage voluntarily, but the brother of Petitioner No. 2 lodged the first information report dated 6.7.2008 against Petitioner No. 1 alleging therein that the Petitioner No. 1 kidnapped his sister Manju aged 16 years. It was further submitted that the age of the Petitioner No. 2 was 22 years and she married with the Petitioner No. 1 out of her own sweet-will, no offence under Sections 363 and 366, I.P.C. is made out and the first information report is liable to be quashed.