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A case filed by a mother against her daughter’s husband was taken up by the Allahabad HC. This is the case where the girl had married a guy of her choice; however her parents disapproved her choice. In return the girl’s mother filed a criminal complaint against the boy &his relatives. She accused them of kidnapping her girl.
The boy &girl approached the High Court of Allahabad seeking to quash the FIR lodged against them under Sections 363, 366 and 352 Indian Penal Code. The court after taking in note the investigations by the investigating officer quashed the FIR. The IO of the case had concluded that the victim – girl had neither been kidnapped nor been abducted.
The bench comprising of Justice Ajai Lamba & Justice Rajeev Singh while giving orders said – “some parents abuse the process of the law & the process of Court, by filing frivolous & false complaints alleging commitment of criminal offence of serious nature. The court further said that the mother well new that her daughter had willing fully.
The bench further added that the Right to Get Married is a constitutional right and thus it should be respected.
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