- (1.) This petition under Section 482 Cr.P.C. has been filed by Hansraj Meena praying for quashment of FIR No. 67/2018 registered at Police Station Mehandwas, District Tonk for offence under Sections 363, 366 IPC.
(2.) The petitioner and Respondent No. 4, Ms. Priyanka Meena, aged 23 years and 19 years respectively, are present in person in the Court. While date of birth of the petitioner as per his Aadhar Card is 05.04.1994, date of birth of Respondent No. 4 as per her Aadhar Card is 05.01.1999. The petitioner submits that the petitioner and Respondent No. 4, have known each other for long. They fell in love and eventually married on 09.04.2018 at Bheetariya Kund-Rawatbhata Road, Kota in a temple. The petitioner has placed on record consent agreement executed by both of them on a non-judicial stamp of Rs. 500/- which is duly attested by Notary Public on 09.04.2018. Pandit Asharam Shastri, who solemnized their marriage has issued a certificate about their marriage which is also placed on record. Copies of the affidavits of the petitioner and Respondent no. 4 separately executed on non-judicial stamp of Rs. 100/- each on 09.04.2018 stating on oath about their marriage and attested by Notary Public, have also been placed on record. Photographs of their marriage have also been placed on record.
(3.) This case has a chequered history. And the present petition has been filed in rather unusual circumstances. The petitioner, Hemraj Meena and Respondent No. 4, Ms. Priyanka Meena initially jointly filed S. B. Criminal Misc. Petition No. 2067/2018 under Section 482 Cr.P.C. before this Court wherein Mr. Jagdish Meena, father of Ms. Priyanka Meena was impleaded as Respondent No. 5. Therein, it was assented that they have contracted marriage and the said Respondent No. 5 was opposed to their marriage. They apprehend danger to their life. A Single Bench of this Court vide order dated 19.04.2018 disposed of the petition with direction to concerned S.H.O. to ensure necessary vigil that no harm is caused to the life and liberty of the petitioners therein at the hands of those, who were opposing their marriage. At the same, it was also observed that said order was being passed without determining the age and marriage of the petitioners therein and was being decided on the ground that those, who are opposed to the marriage, cannot cause harm to anybody.;