CHANDANI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Omar Zamin, learned counsel for the petitioners, Sri Arvind Kumar, learned counsel for the complainant and Sri V.S. Rajbhar, the learned A.G.A.

(2.) This writ petition has been filed by the petitioners with a prayer to quash the F.I.R. dated 30.08.2019, Case Crime No. 256 of 2019, under Sections 363, 366, 504, 506 I.P.C., Police Station- Agauta, District- Bulandshahar.

(3.) The contention of the learned counsel for the petitioners is that it is a joint petition where the petitioners claims themselves to be a married couple, victim-petitioner no. 1 is an adult as per Aadhar Card her date of birth is 01.01.1997, she voluntarily solemnized marriage with petitioner no. 2 (Sharif) on 12.02.2019, petitioner no. 3 to petitioner no. 6 are close relatives of petitioner no. 2, petitioner no. 1 & 2 are living together by choice without any coercion, no offence is made out, F.I.R. be quashed.