Gautam Kumar Verma vs State & Ors
2011 Latest Caselaw 5331 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       CRL.M.C. 3564/2011

%              Judgment delivered on:3rd November, 2011



        GAUTAM KUMAR VERMA                            ..... Petitioner

                             Through : Mr. Anuj Kumar Garg, Adv.

                       versus

        STATE & ORS                      ..... Respondent

                             Through : Ms. Ritu Gauba, APP.




CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

     1. Whether the Reporters of local papers
        may be allowed to see the judgment?                     NO
     2. To be referred to Reporter or not?                      NO
     3. Whether the judgment should be reported
        in the Digest?                                           NO

SURESH KAIT, J. (Oral)

Crl. M.C. 3564/2011

1. Ld. Counsel for the Petitioner submits that vide FIR no.

334 dated 10.10.2011, a case Under Section 365 Indian

Penal Code, 1860 has been registered against the petitioner

on the complaint respondent no. 2 at PS-Nazafgarh. .

2. Further submits that the said FIR has been registered

on the complaint of the brother of the girl namely Prakash.

3. Further submits that the Petitioner got married on

07.10.2011 at Arya Samaj Vedic Marriage Mandal, 2115,

Jamuna Bazar, Delhi. The certificate of the same is Annexed

herewith as Annexure P-4.

4. Further submits that the petitioner never abducted the

sister of respondent no. 2. Therefore, present FIR may be

quashed.

5 Learned APP for State fairly conceded that since the

marriage between the petitioner and respondent No. 3 has

been taken place and both of them are major, in the interest

of justice instant FIR may be quashed.

6 Respondent No. 3, who is personally present in the

court states that she has married the petitioner on his own

sweet will without any pressure or coercion and is residing

happily with him. She further submits that she has no

objection if the present FIR is quashed.

7 In the circumstances, I quash the FIR No. 334/2011,

Under Section 365 IPC, P.S. Najafgarh and all the

proceedings emanating therefrom.

8 CRL. M.C. 3564/2011 is allowed and disposed of

accordingly.

SURESH KAIT, J

NOVEMBER 03, 2011

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