NISHAN SINGH @ SANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure seeking quashing of FIR No.168 dtd. 15/8/2017 registered under Ss. 363, 366-A of Indian Penal Code (offence under Sec. 376 of IPC added later on) at Police Station Cantonment, Amritsar (Annexure P/1) and all subsequent proceedings arising therefrom in view of the compromise (Annexure P/2 ).

(2.) In brief, the facts of the case are that the instant FIR came to be registered on 15/8/2017 on the statement of complainant-Baljinder Singh, in which it was stated that his eldest daughter Amanpreet Kaur, aged 17 years used to go on bus to WEBERZ Centre for IELTS coaching, which is situated opposite to Guru Nanak Dev University market and would come back at 2.30 p.m. It is submitted that on 14/8/2017, his daughter went to WEBERZ Centre on bus as per her routine, but did not return bank on time. Thereafter, he enquired about his daughter from neighbours and came to know that one Nishan Singh s/o Amrik Singh, who used to follow his daughter, had taken away his daughter by giving her false assurance of marriage.

(3.) Immediately after lodging of the FIR, the complainant herein swore an affidavit and made a statement to the effect that the matter has been compromised. It is stated in the petition, that due to a misunderstanding FIR was lodged by the complainant. It is prayed that the FIR and all other proceedings taken thereafter be quashed in order to bring an end to the litigation between the parties. Based on the said compromise, the instant quashing petition was filed.