GHAFFAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The first appellant-husband of the victim lady, Sushma, daughter of Shri Bhopal Singh, is alleged to have kidnapped Sushma on 24th November, 2005. On the complaint lodged by the second respondent-Suresh Pal, the uncle of Sushma, First Information Report (FIR) was registered under Section 366 IPC against the first appellant and other appellants who are brothers and father of the first appellant.

(3.) Stating that the first appellant has already married Sushma and that they have one child also ,the appellants have filed petition under Section 482 of the Code of Criminal Procedure before the High Court for quashing the FIR and the criminal proceedings. The High Court dismissed the quash petition filed by the appellants under Section 482 Cr.P.C. Being aggrieved, the appellants are before us.