SHAHANA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Farid Ahmed, learned counsel for the petitioner and Sri A.K. Sand, learned AGA.

(2.) This writ petition has been filed, seeking a writ of mandamus, directing the respondent concerned, not to arrest the petitioners, with a further prayer for quashing the impugned FIR dated 5.8.2020 in case crime No. 500 of 2020, under section 366 IPC, police station Baghpat, district Baghpat.

(3.) Learned counsel for the petitioners submits that as per the allegations in the FIR, petitioner no.1 is reported to be around 22 years, she entered into a matrimonial alliance with petitioner no.2 on 4.8.2020, are living together as a legally wedded couple, prosecution is liable to be quashed as no offences are made out.