SHANOO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this order I will dispose of Cr.M.Nos.M -821 and 1909 of 2014 as they arise out of a common F.I.R. No.54 dated 23.5.2013 registered under Sections 363,366 -A,376/120 -B I.P.C. at Police Station Phase 11, S.A.S.Nagar (Mohali).

(2.) IN Cr.M.No.M -821 of 2014, petitioners are the parents of one Karan who is alleged to have eloped with the daughter of the complainant. In Cr.M.No.M -1909 of 2014, petitioners are the brother -in -law and sister of said Karan. It is stated by the learned counsel for the petitioners that the F.I.R. and the consequential proceedings arising therefrom against the petitioners in both these petitions are a sheer abuse of the process of law as the allegations, if any, were against Karan who is alleged to have eloped with the daughter of the complainant.

(3.) THE only role attributed to the petitioners in the F.I.R. is of conniving in the commission of the offence.