SABNAM @ SABNAM KUMARI @ USHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the respondents.

(2.) IN the instant writ application the petitioner who is the daughter of the informant has prayed for quashing the F.I.R. of Pipra P.S. Case No. 151 of 2006 dated 24.11.2006.

(3.) THE learned Counsel for the petitioner submits that she is above the permissible age limit of marriage. He submits that she had not been forcibly taken away or kidnapped by the F.I.R. accused, Abinash Kumar rather she had moved out with him on her free will and had married. In respect of the same the petitioner has filed an affidavit contained in Annexures -2 and 3. He further submits that on the date of occurrence she was major and free to choose her own life partner. This has come in the aforesaid two documents that both of them were adult and they have married without any pressure or fear but with consent.