ANGREJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral) - The present petition has been filed under Sec. 482 Crimial P.C. by petitioner, namely, Angrej Singh for quashing of FIR No.82 dated 30.08.2013 registered under Sections 363/366-A of the Indian Penal Code at Police Station Kot Fatta, District Bathinda (Annexure P-1).

(2.) Learned counsel for the petitioner submits that the present FIR was registered by uncle of respondent No.2 whereas no offence is made out against the petitioner. It was a case of run-away marriage. Learned counsel also submits that the petitioner and respondent No.2 solemnized their marriage on 26.08.2013 and now they are residing together as husband and wife. Respondent No.2 is happy in her matrimonial life and she has also been blessed with a son.

(3.) Learned counsel appearing for respondent Nos. 2 and 3 have not disputed the submissions made by learned counsel for the petitioner.