RAKHI KUMARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Upendra Kumar Pushkar, learned counsel for the petitioners, Sri Anand Kumar and Sanjeev Kumar for the informant and the learned A.G.A. Learned A.G.A, does not propose to file any counter affidavit.

(2.) This writ petition has been filed by the petitioners to issue a writ, order or direction in the nature of certiorari quashing the impugned FIR dated 2.10.2019, registered as Case Crime No.0277/2019, under sections 366, 504, 506 IPC, P.S. Narsena, Bulandshahr.

(3.) Learned counsel for the petitioners submits that it is a joint petition, as per FIR itself, petitioner no.1 is reported to be around 21 years, she entered into a matrimonial alliance with petitioner no.2 (aged about 22 years) on 30.9.2019, are living together as a legally wedded couple, the impugned FIR is liable to be quashed as no offences are made out.