RAJAN SHARMA Vs. U.T. OF CHANDIGARH

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.155 dated 09.07.2017 registered under Sections 363 , 366 of Indian Penal Code at Police Station Manimajra, U.T., Chandigarh (Annexure P/1) and all subsequent proceedings arising therefrom.

(2.) The FIR in question came to be registered by the complainant- respondent No.4 namely Munna Singh @ Brij Pal Singh alleging therein that the petitioner herein has kidnapped his daughter Monika on the pretext of marriage.

(3.) On the other hand, the version of the petitioner-Rajan Sharma is that in fact, he and respondent No.2 Monika (daughter of complainant- respondent No.4) were in love with each other. As this relationship came to the knowledge of their parents, they eloped together on 08.07.2017 and solemnized a marriage on 11.07.2017 with their sweet will at Shri Balaji Jyotesh Mandir, M.D.C. Panchkula. The petitioner produced on record Marriage Certificate and photograph of the marriage as Annexures P-2 and P-3 respectively. It is further submitted that respondent No.3-Anita herein, mother of respondent No.2-Monika, filed a Criminal Writ Petition No.883 of 2017 before this court to produce respondent No.2-Monika in the court, pursuant to which, respondent No.2-Monika appeared before this court and stated that she is residing with her husband (the petitioner herein) and in- laws and she has come to the court along with her mother-in-law. It is further stated that respondent No.2-Monika has also sent applications to the Superintendent of Police, Chandigarh (Annexure P-7) and SHO, Police Station Manimajra, Chandigarh (Annexure P-8) for cancellation of the FIR in question. It is further submitted that subsequent thereto, the matter has been compromised between the parties vide Annexure P-9. With these averments in the petition, quashing of the FIR has been prayed for.