ANOOP KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. None is present on behalf of opposite party No. 3.

(2.) This application under Section 482 Cr.P.C. has been filed for quashing the proceedings in Case No. 2256/9 of 2004, State v. Billu and others (Case Crime No. 150 of 2004, under Sections 363,366 I.P.C., P.S. Brahmapuri) pending before the learned Special C.J.M., Meerut.

(3.) The submission of learned counsel for the applicants is that the applicant Anoop Kumar and prosecutrix Smt. Rani, daughter of opposite party No. 3 had already married, as averred in para 2 of the present application and in support of the same the marriage certificate issued by Vadik Hindu Maha Sabha, Ghaziabad has been annexed as Annexure No. 1 and marriage registration certificate is annexed as Annexure No. 2 to the application. It is further contended that the prosecutrix was examined thrice by medical officers and her radiological age was about 20 years. The medical certificate issued by Chief Medical Officer, Meerut, is annexed as Annexure Nos. 6,7 & 8 to the application.