JUDGEMENT
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(1.) IN compliance of the order dated 1.8.2014, Ms. Radhika alias Renu was produced before this Court.
(2.) ON queries made by this Court, Ms. Radhika alias Renu replied that she is more than 18 years and the date of birth as mentioned in her school record is much less than her actual age. She was in love with Ram Kishun Chauhan (respondent no. 4). She herself walked out of her brother's house and eloped with Ram Kishun Chauhan. Thereafter on 21.12.2003, she performed marriage with Ram Kushun Chauhan. Her brother did not accept the marriage and lodged F.I.R. on 4.3.2014 against Ram Kishun Chuahan and his family members. She stated in clear terms that she does not want to go and stay with her brother/mother and shown her willingness to go and stay with Ram Kishun Chauhan, (Respondent no. 4).
(3.) IT would appear from the record that the police recovered her and produced her before the A.C.J.M. Court No. 10 , Allahabad. The magistrate handed over the petitioner no. 2 in the custody of her mother on the ground that the corpus is minor girl as per High School Certificate. She was allegedly mal -treated by her bother and other family members even physically assaulted, therefore, she again walked out of her brother's house and herself arrived at the house of Ram Kishun Chauhan and staying with him as his wife.
I have given my careful consideration to the submissions made by learned counsel for both sides and I have also been taken through the legal propositions and materiel on record.;
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