RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.84 dated 13.12.2018 registered under Section 376 of Indian Penal Code at Police Station Kahnuwan, Tehsil and District Gurdaspur (Annexure P-l) and all subsequent proceedings arising therefrom in view of the compromise entered into between the parties.

(2.) In brief, the facts of the case are that an FIR came to be registered on 13.12.2018 under Sections 376 IPC at Police Station Kahnuwan, Tehsil and Distgrict Gurdaspur in which it was stated that prosecutrix-respondent No.2 was doing B.Sc Nursing from Jathedar Ujjagar Singh Sekhwan Institute. She was residing outside the village at dera and dera of petitioner-Ranjit Singh son of Gurdev Singh, resident of Malian was situated near her dera. She came into contact with Ranjit Singh while she used to go to school and they fell in love. Petitioner on false promise of marriage made physical relations with respondent No.2 by calling her to his house but thereafter refused to marry her. Therefore, legal action be taken against petitioner-Ranjit Singh.

(3.) However, after lodging of the FIR, petitioner has solemnized marriage with respondent No.2 on 11.03.2019 according to Hindu rites and ceremonies against the wishes of their parents and this Court had granted them protection vide order dated 14.03.2019 passed in CRM-M No.11881 of 2019. They are living together happily as husband and wife and out of the wedlock, a son has been born. Therefore, respondent No.2 being legally wedded wife of the petitioner does not want to pursue the FIR and she has no objection if the FIR lodged by her against the petitioner is quashed.