- (1.) COSTS as directed by order dated 1st April, 2015 have been deposited. Petition seeks issuance of a writ in the nature of Certiorari, quashing F.I.R., bearing Case Crime No. 470 of 2013, under Sections 363 and 366 IPC, read with Section 3(1)X of the SC/ST Act, police station Dhaurahara, district Kheri.
(2.) IT has been pleaded in the petition that petitioners No. 1 and 2 have attained marriageable age. The petitioners No. 1 and 2 got married which, however, was not accepted by respondent No. 3. Marriage was solemnized on 15th July, 2013 in Durga Temple, Kheri. In such circumstances, impugned criminal case has been lodged. We have taken note of the fact that Sections 363 and 366 of the Indian Penal Code have been invoked, alongwith provisions of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
(3.) SHORT counter -affidavit has been filed by Sri Manoj Kumar Yadav, Circle Officer Dhaurahara, Lakhimpur Kheri alongwith statement of the prosecutrix recorded under Section 164 Cr.P.C. (S.C.A. -2).;