PRATIKSHA SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) This petition has been filed with a prayer to quash the First Information Report in Case Crime No. 87 of 2020, under Sec. 363 and 366 I.P.C., Police Station Kandwa, District Chandauli, as per which the daughter of the informant has been enticed away by the accused person and he apprehends that either she has been sold or she has been killed. Prayer therefore, is made to lodge an F.I.R. and to proceed with investigation in accordance with law.

(2.) This F.I.R. is challenged on the ground that the victim and the second petitioner have fallen in love and have solemnized their marriage and are, therefore, living together. Specific assertion has been made in that regard in the writ petition and a marriage agreement has also been placed before this Court.

(3.) Taking note of such contention, this Court entertained the present petition and passed following order on 15/10/2020, which reads as under: