KAPIL TANWAR Vs. STATE

JUDGEMENT

(1.) The present petition has been filed seeking quashing of CC No. 739/2011 titled as Mehmood and Anr. Vs. Kapil and Ors. registered under Sections 452/323/328/307/124/506/342/34 IPC which is pending before the Adll. Sessions Judge-03, North West, Rohini, Delhi being SC No. 5171/01/16 (earlier no. 11/14).

(2.) Learned counsels for the parties submit that petitioner nos. 1 and 2 are the son-in-law and daughter of respondent nos.2 and 3 respectively. It is submitted that marriage between petitioner nos.1 and 2 was solemnized on 31.08.2010 against the wishes of the respondent nos. 2 and 3 on account of being an inter-caste marriage. A girl child namely, Bhawya was born out of the wedlock of petitioner nos. 1 and 2 on 17.05.2014.

(3.) On account of the aforesaid marriage between the petitioner nos.1 and 2, disputes arose between the parties. Prior to the aforesaid marriage, the respondent no. 2/complainant had lodged a missing report vide FIR No.439/2010 registered under Section 363 IPC at P.S. Bhajanpura against petitioner no.1 alleging abduction of his daughter. Subsequently, a cancellation report was filed which was accepted by the concerned court.