- (1.) " Shaheen Parveen and Mohd. Sarfaraj have approached this Court to seek a" writ in the nature of CERTIORARI to quash First Information Report bearing Case" Crime No.-121 of 2014 under Sections 363/366 of the Indian Penal Code, Police Station" Madiyawan, District Lucknow (Annexure-1).
(2.) "" Case set up by the petitioners is that the petitioners having attained marriageable age got married." Marriage, however, is not being accepted by respondent No.4 who happens to be the mother of petitioner No.1." Under the circumstances, aggrieved by the fact that the petitioner No.1 got married of her own accord, impugned criminal proceedings have been initiated.
(3.) Short counter affidavit on behalf of the Prosecuting Agency has been filed today alongwith medical examination report of the victim/prosecutrix and also the statement of prosecutrix recorded under Section 164 Cr.P.C. on 8.5.2015, which is taken on record.;