ANAMIKA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Shahenshah Akhtar Khan, learned Counsel for the petitioners and Mr. Ghan Shyam Kumar, learned Additional Government Advocate-I appearing on behalf of the State.

(2.) The first and the second petitioner, who are adults, are staying together in a live-in relationship. The first petitioner is admittedly a major, as the First Information Report lodged by the mother of the first petitioner says that she is 18 years of age. However, the informant says that the first petitioner was taken away by blandishment by the second petitioner.

(3.) It is pointed out by learned Counsel for the caveator, Mr. Ajay Kumar Mishra that the second petitioner is a married man, and therefore, it is an offence for him to stay with another woman.