R.S. Chauhan, J. - (1.) THE Petitioner has prayed for quashing of the FIR, FIR No. 122/2010, dated 26.11.2010, registered at Police Station Dargah, Ajmer for offences under Sections 363, 366A and 380 IPC.
(2.) THE facts of the case are that on 26.11.2010, Smt. Guljar Fatma, Respondent No. 2, lodged a report at Police Station Dargah, wherein she claimed that on 11.10.2010, her minor daughter, Nafisa Bano, was taken away by the Petitioner. On the basis of the said report, a FIR, FIR No. 122/2010, for offences under Sections 363, 366A and 380 IPC was registered against the Petitioner. It is the case of the Petitioner that Nafisa happens to be a major person, who has first converted herself into a Hindu and has married him in Arya Samaj Fort, Golnadi Ummed Chok, Jodhpur on 12.10.2010. A copy of an affidavit attested at Jodhpur has already been submitted before this Court, wherein Smt. Sonia @ Nafisa claims that she has converted herself into a Hindu.
(3.) ACCORDING to the learned Counsel, since Nafisa happens to be a major, she is free to change her religion and to marry anyone of her choice. Moreover, according to the certificate issued by the Arya Samaj, Smt. Sonia @ Nafisa has already married the Petitioner.;