JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Jaspal Singh, Tajinder Kaur, Raj Sikander and Amarjit Kaur have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing FIR No.115 dated 19.8.2015, (Annexure P3) under Sections 10/11 of Prohibition of Child Marriage Restraint Act, 2006 ("Act" for short), registered at Police Station Division No.2, District Ludhiana.

(2.) Brief facts of the case are that the son of petitioner No. 1 and 2, namely, Satinderpal Singh and daughter of petitioners No. 3 and 4, namely, Vipinjot Kaur filed CRM-M-13711 of 2015 in this Court praying for issuance of direction to safeguard their life and liberty as they had performed marriage on 25.4.2015 without the consent of the petitioners. In this petition (At Annexure P1), it was alleged that the aforesaid Vipinjot Kaur's date of birth is 18.11996 and Satinderpal Singh's date of birth is 19.1995. While issuing notice of motion on 29.4.2015, the following order was passed by this Court:-

(3.) Later on, the present FIR was registered against the petitioners being parents of aforesaid Vipinjot Kaur and Satinderpal Singh for the violation of Sections 10/11 of the Act with the allegations that the age of Satinderpal Singh was less than 21 years. The present petition has been filed by their parents for quashing of the aforesaid FIR. In pursuance to the notice of motion issued on 29.7.2016, reply has been filed.