BHAWNA Vs. STATE

JUDGEMENT

(1.) VINAY Kumar Mathur, J. 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.653 of 2011, under Sections 363/ 366 IPC, P.S.Firozabad (South), district Firozabad.

(2.) THE Petitioners are present in this Court and they have been identified by their lawyer. Petitioner No.1 claims to have voluntarily married 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.

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