SHANI KUMAR Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Complainant Rekha Choudhary and her daughter/ prosecutrix Shalini are present in person before this court. They are duly identified by the learned counsel for the applicant. Their presence is recorded by obtaining their signatures.

(2.) On due consideration, the affidavits filed by the complainant and the prosecutrix marked as 11/17 and 12/17 respectively are taken on record. On being quizzed by this court regarding the contents of the affidavits, they submit that they have voluntarily filed their affidavits without any kind of pressure, directly or indirectly on the part of the applicant. They have confirmed that the prosecutrix got married to the applicant sometime in the month of April 2016 and the prosecutrix and the applicant are living as husband and wife before the arrest of the applicant in the case.

(3.) Heard arguments.