- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report dated 2.11.2018, registered as FIR No.0256 of 2018, under Sections 363 IPC., Police Station Ramgawon, District Bahraich.
(2.) We have heard learned counsel for the petitioners and Shri S.P. Singh, learned counsel for the respondent State. We have gone through the contents of the impugned First Information Report.
(3.) It has been pleaded that the petitioner No.1 willingly got married to petitioner No.2. Learned counsel for the petitioners has drawn attention of the Court towards Annexure No. 2 to state that the said document establishes the factum of marriage. Petitioner No. 1 has neither been kidnapped nor abducted. The ingredients of Sections 361 read with 363 IPC are not satisfied. It has been pleaded that the impugned F.I.R, has been registered at the instance of respondent No. 3 in abuse of process of law and process of the Court.;