LAXMAN SINGH & ANR. Vs. STATE & ANR.
LAWS(RAJ)-2007-2-86
HIGH COURT OF RAJASTHAN
Decided on February 11,2007

Laxman Singh And Anr. Appellant
VERSUS
State And Anr. Respondents

JUDGEMENT

Ajay Rastogi, J. - (1.) INSTANT petition U/s.482, Cr.P.C. has been filed for quashing of FIR -154/07 lodged by respondent No.2 (complainant) at PS Mahila (Alwar) for offences U/ss.363, 365, 366 IPC and 3(2)(5) of SC/ST (Prevention of Atrocities) Act, 1989.
(2.) UNDER directions of this Court vide order dt.1 1.02.2008, statement of Anita (petitioner No.2) w/o. Laxman Singh (petitioner No. 1) has been recorded by Deputy. Registrar (Judl.), wherein it has been deposed by her that her date of birth is 16.09.1985 and she was major on the date, their marri;


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