LAXMAN SINGH & ANR. Vs. STATE & ANR.

JUDGEMENT

(1.) Instant petition U/s. 482, Cr.PC. has been filed for quashing of FIR-154/07 lodged by respondent No. 2 (complainant) at PS Mahila (Alwar) for offences U/Ss. 363, 365, 366 IPC and 3(2)(5) of SC/ST (Prevention of Atrocities) Act, 1989.

(2.) Under directions of this Court vide order dated 11.02.08, statement of Anita (petitioner No. 2) w/o Laxman Singh (petitioner No. 1) has been recorded by Deputy Registrar (Judi.), wherein it has been deposed by her that her date of birth is 16.09.85 and she was major on the date, their marriage was solemnized on 06.09.07 and she is peacefully living with her husband (petitioner No. 1).

(3.) As regards her date of birth, her Secondary School Examination's mark sheet has been produced as Annexure:~ which also certifies her date of birth as 16.09.85 and accordingly, she was above 18 years of of age and on the date of incident, on which FIR impugned has been registered at the instance of her father (respondent No. 2) for her kidnapping/abduction for offences (supra).