MEENA Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the learned A.G.A 1. This writ petition has been filed by the petitioners for quashing of FIR of case crime No. 1402 of 2011 under sections 363, 366 IPC, Police Station Tanda district Rampur.

(2.) THE petitioners Smt. Meena and Shri Niwas are present in this Court and they have been identified by their lawyer. Petitioner No.1 Smt. Meena claims to have voluntarily married Shri Niwas, the petitioner No. 2 out of her own sweet will and is living with him without any coercion and compulsion, and denies that she has ever been kidnapped by petitioner No. 2 or the other petitioners.

(3.) SINCE , there is no conclusive proof of age of petitioner no.1 Smt. Meena as no reliable school certificate is available, we direct her to appear before the Chief Judicial Magistrate/Magistrate, Rampur within two weeks from today, who shall direct the Investigating Officer to produce her before the C.M.O. Rampur for the purpose of getting her medical examination done for ascertaining her age as per her appearance and also by a radiological examination.