NARENDRA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD counsels. The petitioners have challenged the impugned F. I. R. Annexure-1 to the petition under Sections 363/366 I. P. C. of P. S. Cantt, District Gorakhpur.

(2.) WE have been informed that Shashikala who has been mentioned in the impugned F. I. R. will be completing 18 years of age on 1-7-2003. Under Section 3 of the Indian Majority Act, 1875, a person who has completed 18 years of age is regarded as a major, while those who are not 18 years of age are minors. When a person, whether boy or girl, reaches the age of 18 years, the law deems it that he/she know his/her welfare and is able to take independent decisions. It may be that in fact the person may not be able to known his/her welfare on reaching the age of 18 years, but the law will deem it that he/she does. Hence, a major is free to go whereever he/she likes or marry anyone.