MANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE matrix of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Nimmo wife of Tarlok Singh -respondent No.2 (for brevity "the complainant"), mother of Pooja wife of Mandeep Singh (respondent No.4), a criminal case was registered against the petitioners -accused Mandeep Singh, his parents and sisters, vide FIR No.261 dated 12.11.2013 (Annexure P -1), on accusation of having committed the offences punishable under Sections 363, 366 -A and 506 IPC, by the police of Police Station Division No.3, District Jalandhar.

(2.) DURING the course of investigation, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 23.11.2013 (Annexure P -6) and affidavits of parties (Annexures P -7 to P -9).

(3.) HAVING compromised the matter, now the petitioners -accused have preferred the present petition, to quash the impugned FIR (Annexure P -1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter -alia, pleading that victim Pooja is major. She was having love affairs with petitioner No.1 Mandeep Singh. They have performed their love marriage on 13.11.2013, according to the Sikh rites, vide photographs (Annexures P -3 and P -4) and marriage certificate (Annexure P -5). They are now residing happily as husband and wife. It was claimed that, complainant (mother of the victim), has lodged a criminal case against the petitioners -accused, on account of some misunderstanding. Now the misunderstanding has been removed and respondent No.4 is residing with petitioner No.1, as legally wedded wife in her matrimonial home. They have entered into compromise (Annexure P -6) in this regard. They have also filed their affidavits (Annexures P -7 to P -9). The complainant and victim have no objection, if the criminal case registered against the petitioners -accused, by virtue of impugned FIR (Annexure P -1) is quashed. On the strength of aforesaid grounds, the petitioners -accused sought to quash the impugned FIR (Annexure P -1) and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.