NANAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking for quashing of FIR No. 104 dated 8.05.2016 (Annexure P/l) registered under Section 366-A IPC at Police Station Jandiala, Amritsar Rural and all subsequent proceedings arising therefrom.

(2.) The facts, in brief, are that petitioner No.l Nanak Singh alias Ajay and Rajbir Kaur daughter of respondent No.2 complainant were known to each other and they fell in love and ultimately they got married on 5.5.2016 as per Sikh rites against the wishes of parents of Rajbir Kaur by running from her house. Consequently, respondent No.2 lodged the aforesaid FIR against the petitioners. In the meantime, after the marriage, petitioner No. 1 and Rajbir Kaur approached this Court for protection of their life and liberty from the hands of respondent No.2 and other family members by way of filing Crl. Misc. M 16050 of 2016, which was allowed.

(3.) Learned counsel for the petitioners submits that the petitioners have been falsely implicated in the case as no offence is made out against them. Petitioner No.l and daughter of respondent No.2 got married out of their sweet will and they are living happily and are enjoying the marriage without any threat or interference from anyone. It is argued that keeping in view the fact that petitioner No.l and Rajbir Kaur are happily married, continuance of the proceedings under the FIR would amount to abuse of process of law.