LADDI @ BALWINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matrix of the facts, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, petitioner-Laddi @ Balwinder Kumar son of Gurmit Lal, had fallen in love with Sapna @ Jaismeen Kaur(respondent No. 2), daughter of Sukhwinder Singh complainant-respondent No. 3(for brevity "the complainant), seven/eight years (ago), prior to the present occurrence. They loved each other and wanted to solemnize their marriage. The parents of the girl were against the inter-caste marriage. Therefore, Sapna voluntarily ran away from her parental house and solemnized the marriage with the petitioner, according to the Hindu Rites and Ceremonies, with their sweet will, free consent and without any kind of pressure on 01.05.2009.

(2.) The complainant was dissatisfied with the inter-caste love marriage and reported the matter of missing of his daughter to the police, on the basis of which, a criminal case was registered against the petitioner-accused, vide FIR No. 41 dated 27.04.2009 (Annexure P-1), for the commission of offence punishable under Sections 363 and 366 IPC, by the police of Police Station Division No. 7, Jalandhar.

(3.) Apprehending danger to their lives and liberty, they sought protection from this Court and started residing and cohabited as a husband and wife. A son was born out of their wedlock.