SAYIMA BANO Vs. UT OF JK

JUDGEMENT

(1.) The present petition has been filed by the petitioners for quashing of FIR bearing No. 217/2020 u/s 366 IPC dated 23.10.2020 registered at P/S Ganderbal by respondent no. 7, who happens to be father of petitioner no. 1.

(2.) The petitioners have pleaded that they have solemnized the marriage on 23.10.2020 and in support of that they have placed on record copy of the Nikha nama and also Marriage Agreement.

(3.) In the FIR, the respondent no. 7 has stated that his daughter is approximately 18 years of age. The FIR too has been registered at P/S Ganderbal u/s 366 IPC.