- (1.) LEAVE granted.
(2.) HEARD Ms. Geeta Luthra, learned senior counsel in support of this appeal, Mr. Irshad Ahmad, learned Counsel appearing for the State of U.P. and the learned Counsel for the complainant.
(3.) THE complainant Respondent No. 3 is the brother of Appellant No. 2. He felt aggrieved by his sister marrying to Appellant No. 1. It is a marriage between two young persons belonging to two different religions, but it is a marriage to which they themselves agreed. They are both adults. A complaint was filed by Respondent No. 3 being Crime No. 684/2012 at Meerut on 27th July, 2012, alleging that the Appellant No. 1 herein has kidnapped his sister (Appellant No. 2 herein). The Appellants therefore jointly filed a writ petition bearing Criminal Misc. Writ Petition No. 10905 of 2012 in the High Court of Allahabad to quash the said complaint. The High Court passed an order on 9.8.2012 which accepted that these two Appellants are adults and they are married. It also directed stay of arrest and granted them protection. However, the High Court recorded two conditions which are in paragraphs 4 and 7 of the order on the Criminal Miscellaneous Writ Petition. The Appellants are aggrieved by these two conditions and that is why they have filed this appeal by special leave.;