MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition for quashing of FIR No.153 dated 01.10.2011 registered under Sections 420/376/120 -B of the Indian Penal Code at Police Station Raikot, District Ludhiana (Rural) with all subsequent proceedings thereto.

(2.) THE facts submitted in the petition were that Manjeet Singh - petitioner No.1 was engaged with complainant - respondent No.3 on 22.08.2008 in the presence of family members when the petitioners had come to India from Italy. Due to certain differences the marriage could not be performed. Harnek Singh, father of complainant - respondent No.3 filed a complaint dated 29.11.2010 before the Senior Superintendent of Police, Ludhiana (respondent No.2) which was marked to Deputy Superintendent of Police Raikot for enquiry. Both the parties were called during the enquiry proceedings and their statements were recorded. In that complaint and in his statement Harnek Singh leveled no allegation of demand of dowry or rape of his daughter - respondent No.3. The matter was resolved in the presence of Panchayat. It was decided that both the parties were free to marry as per their choice. Accordingly, Manjeet Singh - petitioner No.1 got married to Amarjot Kaur of village Kakrala Kalan on 23.01.2011 and returned to Italy on 01.03.2011 and thereafter he never came to India. In order to harass him and his family members, complainant -respondent No.3 gave a complaint dated 24.01.2011 by changing her name to Manpreet Kaur from Amanpreet Kaur, which was assigned to Superintendent Police (Operation) for enquiry.

(3.) LEARNED counsel for the parties have been heard and record perused.