PREM CHAND @ ANU Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed for quashing of FIR No. 38 dated 20.1.2015 under Sections 363, 366 -A IPC registered at Police Station City Palwal District Palwal (Annexure P -4) along with all the subsequent proceedings arising therefrom.

(2.) LEARNED counsel for the petitioner states that petitioner had solemnised marriage with Anita (sister of respondent No.2) against the wishes of her family members. After marrying each other, Anita and petitioner filed CRM -M No.5435 of 2015 in this Court for issuance of directions to the police to protect their life and liberty at the hands of private respondents. This Court on 19.2.2015, passed the following order in the said petition: -

(3.) ACCORDING to FIR, the allegations were made by brother of Anita that he is employed in a private company. On 18.1.2015, complainant, his mother Harbiri and sister Anita came from village for shopping at about 4 P.M. When his mother and sister came towards Minar gate from bus stand, then suddenly his sister had dis -appeared. She could not be found.