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Judgment
The present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No.91/2017 registered at Police Station Mahila Thana, Sawai
Madhopur, District Sawai Madhopur for the offences under Sections 363 and 366 IPC.
This Court on 17.2.2018 passed the following order:- ""Newly married couple is present in court. Petitioner No.1, Priyanka Meena, has been identified
by her counsel Shri Tarun Jain.
Priyanka Meena has stated that she was born on 6.9.1994. She passed Graduation and being major, was competent to perform marriage with
petitioner No.2, Rahul Meena. Priyanka Meena has contended that she has performed marriage with petitioner No.2 as per her own free will and
accord.
Learned counsel for the petitioners has contended that respondent No.4, father of petitioner No.1 Priyanka Meena, being annoyed with the marriage
has lodged a false FIR, bearing No.91/2017 at Police Station Mahila Thana, Sawai Madhopur.
After hearing learned counsel for the parties, issue notice to respondents. Respondent No.4 be served through SHO, Police Station Mahila Thana,
Sawai Madhopur.
List for further proceedings on 07.03.2018. Till then, further proceedings arising out of the impugned FIR are stayed.
Today, Mr. GS Gautam has caused appearance for the respondent no.4, father of the petitioner no.1.
Respondent no.4 is present in the court and has very fairly stated that in case the petitioners are married, he has nothing to do with their personal
affair and he has no objection in case impugned FIR is quashed.
Appreciating the fair stand taken by the respondent no.4, father of the petitioner no.1, the present petition is accepted and the impugned FIR along
with all subsequent proceedings for the reasons stated in the order dated 17.2.2018 is quashed.