(1.) The contour of the facts and material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that on 11.2.2007, Kiranjeet Kaur alias Ghoni (respondent No.2), daughter of complainant Balwinder Singh s/o Lal Singh (respondent No.3) (for brevity "the complainant") had left her house with petitioner Chamkaur Singh alias Kaura son of Darshan Singh.
(2.) Having completed all the codal formalities of trial, the trial Court has already acquitted Swaran Kaur, mother of petitioner, by virtue of judgment of acquittal dated 10.8.2011 (Annexure P3). According to petitioner that since the complainant and his other relatives were after the lives of petitioner and his wife, so, he could not appear and the trial Court declared him proclaimed offender, by means of order dated 24.4.2010 (Annexure P4).
(3.) Aggrieved thereby, now the petitioner-accused has preferred the instant petition to quash the impugned FIR (Annexure P1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia pleading that Kiranjeet Kaur, daughter of complainant, was major. She herself voluntarily left her parental house and performed inter-caste marriage with the petitioner on 23.7.2008 against the wishes of her parents. After solemnization of the marriage and apprehending danger to their lives, they filed a joint protection petition, bearing CRM No. M-19191 of 2008, which was partly accepted by a Coordinate Bench (Mahesh Grover, J.) of this Court, by way of order dated 1.8.2008 (Annexure P2). It was claimed that although no offences in question are made out, but still, the complainant has lodged the FIR (Annexure P1) against the petitioner in order to wreak vengeance. On the strength of aforesaid grounds, the petitioner sought to quash the impugned FIR and all other consequent proceedings arising thereto in the manner described here-in-above.