RUPALI TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manvendra Singh, learned counsel for the petitioners, Sri Jata Shankar Pandey, learned counsel for the informant and the learned A.G.A.

(2.) This writ petition has been filed, seeking a writ of mandamus, directing the respondent concerned, not to arrest the petitioners, with a further prayer for quashing the impugned FIR dated 31.8.2019 in Case Crime No. 576 of 2019, under Sections 363, 366 IPC, P.S. Kotwali, District- Fatehpur.

(3.) Learned counsel for the petitioners submits that as per the High School Certificate of the victim (Petitioner no. 1), is major (21 years), coupled with the fact petitioner no.1 has entered into a matrimonial alliance with petitioner no.2 (aged 24 years) on 9.09.2019, are living together as a legally wedded couple, prosecution is liable to be quashed as no offences are made out.