JUDGEMENT
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(1.) This writ petition has been filed with a prayer to quash the F.I.R. dated 26.09.2010, registered as Case Crime No. 1040 of 2010, under Section 364 IPC, Police Station -Kotwali Nagar, District-Banda.
(2.) From the interim order passed, we find that both the girls had appeared in person before the Court on the said date and had stated that one of them had married out of her own sweet will. Certificate of registration of marriage has also been brought on record.
(3.) Learned A.G.A. informs that investigation is still in progress.;
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