RAM CHANDER Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned additional Government Advocate. Gone through the record. The petitioners by means of this writ petition have challenged the FIR relating to case crime no. 110 of 2009 under Sections 363 & 366 IPC of P.S. Lonar District Hardoi. In this case, F.I.R. H as been lodged against the petitioners and other persons with respect to kidnapping of daughter of the complainant which as per submission of learned counsel for the petitioners, was recovered later on and was medically examined in the month of April 2009. In the medical report, the doctor has opined the age of the prosecutrix to be around 18 years. It is submitted that petitioner no. 5 and the prosecutrix had married and were living as husband and wife when the prosecutrix was recovered and was later on given in the custody of her father. Since the contents of the FIR disclose commission of cognizable offence, as such, the same cannot be quashed. However, it is provided that in the petitioners surrender before the Court below and move application for bail, their bail application shall be considered and disposed of expeditiously by the courts below. With the above observations/directions, the petition is finally disposed of.