RAMAN KUMAR ALIAS ROCKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition is for quashing of FIR No.131 dated 28.07.2011, under Sections 452, 380, 363, 366, 324, 323, 506, 148 and 149 of Indian Penal Code, registered at Police Station City, Kapurthala, District Kapurthala. Said FIR was registered against the petitioners as daughter of complainant-respondent No.2- Gurteg Singh had solemnized marriage with petitioner No.1-Raman Kumar. The FIR was registered on the basis of complaint made by respondent No.2, who is father of wife of petitioner No.1.

(2.) Learned counsel for the petitioners submits that petitioner No.1 and daughter of respondent No.2 filed Criminal Misc. No. M- 23151 of 2011 before this Court for protection, which was disposed of vide order dated 03.10.2011 as the complainant had filed an affidavit before the Court by stating that he has no objection to the marriage. It was also mentioned in the affidavit that the complainant never harassed or humiliated the petitioners and will not interfere in their married life in future also.

(3.) Petitioner No.1 and his wife-Renu Rani, who is daughter of complainant-respondent No.2 were directed to remain present in the Court and they are present in Court today. They have submitted before this Court that they are leading a happy married life and have no objection in any manner.