DILEEP KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.G.A. and gone through the record. The petitioner Dileep Kumar has filed the present petition under Sec. 482 Cr.P.C with prayer of quashing the impugned Charge sheet 09.08.2007 in Case Crime No. 203 of 2007, case No.405 of 2010 (Old case no.4334 of 2007) under Sections 363/366 and 506 of the Indian Penal Code, Police Station Kursi, district Barabanki.

(2.) Before any direction is issued by this Court in this case, it is pertinent to point out that case crime No.230 of 2007 was registered by the father of the petitioner that prosecutrix was taken and enticed away by Dileep Kumar on 31.05.2007 at 15.45 hrs when she along with her aunt was returning to her home from village Pttan Kheda.

(3.) It is alleged by the petitioner that Vandana Bharti, the respondent No.-3 had gone with and got married to Dileep Kumar, petitioner of her own free will and accord. The marriage, however, has not been accepted by respondent No.-2 who initiated Criminal proceedings, bearing Case Crime No. 405 of 2010 (Old no.4334 of 2007) under Sections 363/366 and 506 of the Indian Penal Code (Annexure No. 2).