MANSHA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Santosh Singh,learned counsel for the petitioners, Sri Jitendra Singh, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

(2.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 13.6.2014 registered as Case Crime No.230 of 2014, under Sections 363, 366 I.P.C., Police Station Meja, District Allahabad.

(3.) Learned counsel for the petitioners submits that as per the TC of Class-10th, the victim petitioner no.1 is a major girl aged about 21 years. He further submits that she voluntarily left her house on her own sweet will, stayed at Mumbai and also married with petitioner no.2 on 18.1.2018 at Arya Samaj Krishna Nagar, Prayag and they have also got their marriage registered before the Registrar, Hindu Marriage, Meja, Allahabad on 16.2.2018.