KAPIL DEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of the FIR No. 382 dated 3.11.2009, under Sections 363, 366, 216, 120-B of Indian Penal Code (in short 'IPC'), registered at Police Station Sadar Bahadurgarh, District Jhajjar and subsequent proceedings in the court of Sub Divisional Judicial Magistrate.

(2.) The contents of the FIR (Annexure P-3) read as under :-

(3.) Learned counsel for the petitioners has submitted that petitioner No. 1 has performed marriage with the prosecutrix-daughter of respondent No. 3 - complainant. They have been blessed with a child. Since the father of the prosecutrix was not happy with the marriage of his daughter with petitioner No. 1 he had lodged the FIR against petitioner No. 1 and his family members.