NEERAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) By medium of this petition, the petitioners have sought quashing of FIR No. 7/2019, dated 24.02.2019, registered under Sections 363, 366, 376, 343 of the IPC and Section 4 of the Protection of Children from Sexual Offences Act (for short 'POSCO Act'), at Women Police Station, Hamirpur, District Hamirpur, H.P.

(2.) It is not in dispute that the petitioners are major and, in fact, are married to each other. Petitioner No. 2 is happily residing in the house of petitioner No. 1 alongwith his parents.

(3.) On 20.05.2019, the mother of petitioner No. 1 was present in the Court and stated that they were happy with the marriage of petitioner No. 1 with petitioner No. 2 and had unconditionally accepted petitioner No. 2 as their daughter-in- law.