SATVINDER SINGH Vs. THE STATE AND ANR.

JUDGEMENT

(1.) Petitioner Satvinder Singh is seeking quashing of FIR No. 298/2010, P.S. Sunlight Colony, under Section 363 IPC registered on the complaint of the Respondent No. 2 Sukhdev Singh.

(2.) Briefly stated, Sukhdev Singh, in his complaint to the police station stated that he is a 'Jhathedar' in Gurudwara Bala Sahib, Bhagwan Nagar, New Delhi. His daughter Tavleen Kaur aged about 17l/2 years had left the house on 14th August, 2010 at 8.30 hours without any intimation. He stated that he suspected one Happy S/o Karan Singh, R/o E-l, Compound Bala Sahib Gurudwara for kidnapping his daughter.

(3.) Learned Counsel for the Petitioner submits that the daughter of the complainant/Respondent No. 2 left her house of her own accord without any. inducement, lure or use of force on the part of the Petitioner or anyone else, therefore, no offence of kidnapping is made out against the Petitioner. He further submits that date of birth of Tavleen Kaur is 05th December, 1992 and she was born at Patiala. In support of this contention, he has placed on record today a Birth Certificate, purported to have been issued by Chief Registrar, Births & Deaths, Punjab.