- (1.) Heard learned counsel for the petitioners and the learned A.G.A This writ petition has been filed by the petitioners for quashing of FIR of case crime No.850 of 2012, under Sections 363, 366 IPC, Police Station Baheri, District Bareilly.
(2.) The petitioners Shahnawaz Hussain (hereinafter referred to as petitioner-husband) and Smt. Reshma Bi (hereinafter referred to as petitioner-wife) are present in this Court and they have been identified by their lawyer. Petitioner-wife claims to have voluntarily married petitioner-husband out of her own sweet will and is living with him without any coercion and compulsion, and denies that she has ever been kidnapped by petitioner-husband or the other petitioners.
(3.) In paragraph No.4 of the writ petition, it is mentioned that petitioner-wife is major, but no reliable proof regarding her age has been annexed with the petition.;