- (1.) No one appears on repeated calls either on behalf of the petitioners or on behalf of the respondents though the name of counsel for the parties appear in the cause list.
(2.) We have heard learned AGA and have perused the record and thereafter proceeded to pass the order.
(3.) Case Crime No.529 of 2008 was registered by police of Police Station Shamshabad District Farrukhabad which was under Sections 363 and 366 I.P.C. The allegation was that Lakshmi @ Kamini had been kidnapped by the accused persons. It appears that the accused persons filed a Criminal Misc. Writ Petition bearing No. 18846 of 2010 and an interim order was passed in that writ petition, by which the arrest of the accused persons was stayed. The victim was taken into custody by the police and she was produced for her medical examination. It appears that she was assessed aged about 18 years. In her statement under Section 164 Cr.P.C. she stated that, out of her own free will, she went out of her parents' house to get married to the accused Manoj Kumar.;