NARDEEP SINGH CHEEMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.145 dtd. 23/7/2019, registered for offences under Ss. 363 and 366-A of the Indian Penal Code, 1860 (for short 'IPC'), however, later on Sec. 376, IPC and Sec. 4 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act') were added, at Police Station Dehlon, District Ludhiana, Annexure P-1, on the basis of the affidavits dtd. 16/12/2019, Annexure P-2 (colly).

(2.) FIR, Annexure P-1, has been registered on the basis of statement of father of two school going minor girls, 'J' (date of birth 13/9/2001) and 'M' (date of birth 20/6/2004), names withheld, on the allegation that in the evening on 22/7/2019, they went to a market in connection with some school work, but did not return and despite search, they could not be located. Nardeep Singh Cheema @ Navdeep Singh Cheema, present petitioner, wanted to get married to 'J', but she refused and he often used to trouble her along with his friend, Gurpeet Singh, who was interested in marrying 'M'. Complainant's daughters had told him of these facts and he suspects that they have been enticed by Nardeep Singh Cheema @ Navdeep Singh Cheema and Gurpeet Singh.

(3.) While referring to the Marriage Certificate dtd. 19/9/2019, Annexure P-3, counsel for the petitioner submits that petitioner has performed marriage with 'J' after she attained majority. He submits that 'J' as well as her father-complainant have executed affidavits, Annexure P-2 (colly), which reflect a compromise between the parties. He submits that the married couple is living together and their statements have been recorded in support of the compromise pursuant to order passed by this Court.