- (1.) Heard Sri Farid Ahmed, learned counsel for the petitioners, Sri Vikas Sahai, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 24.1.2018 registered as Case Crime No.81 of 2018, under Sections 363, 366 I.P.C.,Police Station Izzat Nagar, District Bareilly.
(3.) Learned counsel for the petitioners submits that as per the Adhar Card as well as birth certificate issued by Nagar Nigam, Bareilly, victim/petitioner no.1 is a a major girl aged about 20 years,copy of which is annexed as Annexure-2 to the writ petition and has also passed High School but the High School Markshet is in the custody of respondent no.4. He further submits that there was love affair between the petitioner nos. 1 and 2 and they have solemnized their marriage on 25.12.2017 at Arya Samaj Mandir, Nagla, District Budaun according to Hindu Rites and Rituals and since then are living together as husband and wife. No offence is made out against the petitioners.;