AJAY KUMAR JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed for quashment of FIR in Crime No.80/2019 registered at Police Station Sultanganj, District Raisen for offence under Ss. 366, 498- A, 34 of IPC.

(2.) Petitioners have filed a copy of marriage agreement notarized by Rajendra Saxena, Public Notary, Chhatarpur to the effect that they have performed Court marriage in Chhatarpur Court premises. It is also mentioned that marriage has also been performed by following the ritual of exchange of garland (Varmala) and filling up of Maang with vermilion (Sindoor).

(3.) Counsel for petitioners could not point out any provision of law which acknowledges the performance of marriage by exchange of garland (Varmala).