MANORMA DEVI, RUKMINI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the State.

(2.) PETITIONERS in the two applications have filed these writ applications for quashing the First Information Report of Bagaha P.S. Case No. 347 of 2007 dated 26.6.2007 registered for the offence under Section 366A of the Penal Code. It appears, informant in the said First Information Report alleged that his daughter Rukmini Singh, petitioner in Cr.W.J.C. No. 570 of 2007 eloped with petitioner no. 2 of Cr.W.J.C. No. 603 of 2007 and she was assisted in her action by the mother, brother and the two cousins of petitioner no. 2 who are petitioners no. 1, 3, 4 and 5 in the said Cr.W.J.C. No. 603 of 2007. During investigation the Investigating Agency has concluded that on the alleged date of occurrence both Rukmini Singh and Banti Kumar @ Sachin Kumar were above the permissible age of marriage. In support of such conclusion counter affidavit has been filed by the Investigating Agency annexing the Photostat copy of the relevant statements recorded in the case diary which were duly verified from the school register. Learned counsel for the petitioner in support of the prayer made in the two applications have relied on the judgment of the Hon ble Supreme Court in the case of Lata Singh vs. State of U.P. & Anr., reported in 2006(3) PLJR (SC)329 paragraphs 14 and 18. It is submitted with reference to the said judgment that if Rukmini Singh and Banti Kumar @ Sachin Kumar were above the permissible age of marriage then the authorities were not justified in registering the First Information Report against petitioners of Cr.W.J.C. No. 603 of 2007.

(3.) DURING investigation the Investigating Agency has found the age of the boy and girl to be above the permissible age of marriage, in the circumstances, I am of the view that the First Information Report bearing no. Bagaha P.S. Case No. 347 of 2007 dated 26.6.2007 should be quashed, which is accordingly quashed.