LAWS(P&H)-2015-4-425

DHEERAJ KUMAR @ KANNU Vs. STATE OF PUNJAB

Decided On April 06, 2015
Dheeraj Kumar @ Kannu Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) PETITIONER Dheeraj Kumar @ Kannu present in the Court has been duly identified by Mr. Kuldeep Singh. Sukhpal Kaur, respondent No.2 is also present and she has been identified by ASI Maghar Singh.

(2.) PRAYER in this petition is for quashing of FIR No.168 dated 25.09.2014, registered under Section 376 IPC, at Police Station City Sunam, District Sangrur, on the basis of marriage between the petitioner and respondent No.2.

(3.) ON 25.03.2015, this Court passed the following order: -