SAYAR AND ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since both the petitions involve similar questions of facts and law, they are being disposed of by this common order.

(2.) Both the petitions under Sec. 482 Crimial P.C. arise out of the orders dated 7.5.2011 and 22.3.2011 passed by the learned Judicial Magistrate First Class, Neem-kathana, whereby the applications filed by the petitioners in both the petitions for custody of Sumitra and Lali have been dismissed.

(3.) Learned counsel for the petitioner Sayar and Sultan has submitted that the petitioners have solemnized marriage with Sumitra and Lali. They were earlier engaged with the consent of the parents for marriage with the daughters of the complainant (petitioner in Petition No. 940/2011), but later-on, the grand father of the daughters tried to marry them with some other persons, taking certain amount and aggrieved thereof, Sumitra and Lali entered into marriage with the present petitioners, namely Sayar and Sultan. Aggrieved of this marriage, Chhitar lodged a First Information Report at Police Station, Ajeetgarh. In the course of investigation, the police recovered both the girls and thereafter applications for both the girls named above were moved.