LAWS(ALL)-1995-2-77

MUKESH Vs. STATE OF U P

Decided On February 09, 1995
MUKESH Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) THIS writ petition has been filed by Mukesh son of Anshu Bhan Singh, Mamta Chauhan alias Dirapdi Chauban, Geeta daughter of Anshu Bhan Singh, Ram Gulam son of Sri Anshu Bhan Singh and Shiv Kumar son of Krishan Pal Singh for the quashing of the F. I. R. and investi gation of Crime No. 4 of 1995, under Sections 363, 366 and 506 I. P. C. , police station Madiaon, Lucknow. the F. I. R. of the case was tiled by Niraj Singh Chauhan stating that his sister Hema Chauhan had eloped with Mukesh Chauhan, the petitioner No. 1 and the others who had connived with the elopement are Ram Gulam Singh Yadav, the mother of Mukesh and Geeta, younger sister of Mukesh.

(2.) THIS Court had earlier summoned Hema Chauhan and recorded her statement. In her statement, Hema Chauhan categorically stated that she had entered into marriage with Mukesh and she was living with him in Aliganj. She further stated that her age is about 19 years.

(3.) IN the premise, this writ petition is allowed. The F. I. R. and investigation in crime No 4 of 1995, under Sections 363, 346 and 506 I. P. O. , Police Station Madiaon, district Lucknow is quashed. Petition allowed. .