Virendra Saran, J. - (1.) Heard learned Counsel for the applicant.
(2.) Smt. Madhu Singh has preferred this application with the allegation that she has entered into marriage with Shiv Bodh Singh. It has been stated that in para 4 of the affidavit that the applicant is aged about 20 years. It is further mentioned that the applicant herself left her parental house and is living happily with her husband but on the basis of a false FIR lodged by applicant's father at PS under Sections 366/ 506, Indian Penal Code, the police is harassing her husband and the father-in-law. Learned Counsel has submitted that the police is trying to illegally arrest the applicant and in case the applicant falls in the hands of the police, the applicant may be coerced to make statement in line with the prosecution case.
(3.) The applicant has filed photo-copy of High School Certificate showing her date of birth as 20.1.1979 (Annexure-2). She has also filed Marriage Certificate issued by Arya Samaj (Annexure-3). Photographs showing some marriage ceremony being performed (four photographs in Annexures-4 and 5) and marriage certificate issued by Registrar, Hindu Marriages, Lucknow (Annexure-6) have been filed alongwith the application.;