DHARAMVIR ALIAS SABHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR No. 168 dated 18.8.2009 under Sections 363/366-A IPC registered at Police Station Sadar Phagwara, District Kapurthala and all other proceedings arising therefrom.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the case as no offence is made out against him. Petitioner got married with Sonia, the daughter of the complainant. Learned counsel for the petitioner further submits that petitioner has also approached this Court for protection of their lives and liberty and the petition was disposed of vide order dated 3.9.2009 with a direction to SSP Kapurthala to look into the allegations as contained in the petition. The order passed by this Court is annexed as Annexure P-3 with the petition.

(3.) Learned counsel for the petitioner also relies upon the School Certificate Anneuxre P-4 with the petition which has been issued by the Punjab School Education Board where the date of birth of Sonia, wife of the petitioner, has been mentioned as 6.3.1991 and no offence is made out under Sections 363/366-A IPC.