RAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition under Section 482 of the Code of Criminal Procedure has been filed for quashing the FIR No.25 dated 05.05.2012 (Annexure P-1), registered under Sections 363, 366-A, 120-B of the Indian Penal Code, at Police Station Fattu Dhinga, District Kapurthala, and subsequent proceedings arising therefrom.

(2.) THE present FIR has been lodged by the father of detenue Prabhjot Kaur by stating that his daughter has been taken away by Ravinder Singh and other person. Detenue Prabhjot Kaur is present in person.

(3.) DETENUE Prabhjot Kaur states that she has solmenized marriage with Ravinder Singh petitioner No.1 with her own will and presently residing with him without any pressure.