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Judgment
Prafulla C. Pant, J.—Heard.
By means of this writ petition moved under Article 226 of Constitution of India, the Petitioners have sought quashing of the First Information Report dated 24.03.2011, registered as Crime No. 48 of 2011, relating to offences punishable u/s 363, and 366(A) I.P.C., registered at Police Station Pathri, District Hardwar.
Learned Counsel for the Petitioners submitted that Petitioners are major and they got married to each other against the wishes of Respondent No. 3 (father of the Petitioner No. 1). In support of the age of the girl attention is drawn to copy of age certificate issued by the Medical Officer in which it is opined that the Petitioner No. 1 is aged 19 years.
On the other hand, learned Counsel for the Respondent No. 3 stated that Petitioner No. 1 is minor and her Date of Birth mentioned in the High School Marksheet is 14.06.1995. Learned Counsel for the Respondent No. 3 wants to file the copy of the High School Marksheet before this Court by filing the counter affidavit. It is also submitted that the First Information Report has been lodged against the Petitioner No. 2 and three others relating to kidnapping of the Petitioner No. 1.
In the above circumstances, before giving any interim relief, this Court thinks it proper to direct learned Counsel for Respondent No. 1 and 2 to file the counter affidavit on behalf of the said Respondents within a period of three weeks. Learned Counsel for the Respondent No. 3 is also allowed to file the counter affidavit within the same period of three weeks.
List after three weeks.