VINU RATHORE & OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner No. 1 Vinu Rathore of son of Shri Narain Lal and the petitioner No. 7 Neha daughter of Shri Lalit Kumar Dutta are present and have been identified by their counsel.

(2.) A complaint/FIR No. 167/2007 Police Station Bhimganjmandi, Kota came to be lodged by Shri Lalit Kumar Dutta for the offence under Sections 363, 366 and 120-B I.P.C. against the petitioners No. 1 to 6 alleging that his daughter Neha had been kidnapped. In the FIR itself the age of Neha has been mentioned as 20 years.

(3.) Before this court this petition under Sec. 482 Crimial P.C. has been filed for quashing the aforesaid FIR and along with the petition, a certificate issued by the Arya Samaj Temple, Nindar, Jaipur dated 28.05.2007 has been filed to show that Vinu, the petitioner No. 1 and Neha, the petitioner No. 7 have entered into marriage at the said temple. The age of Vinu has been disclosed as 24 years and that of Neha as 20 years.