ANGREJ SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.137 dated 29.08.2014 registered under Sections 362, 365, 366, 420 of Indian Penal Code at Police Station Shambhu, District Patiala (Annexure P/1) and all subsequent proceedings arising therefrom.

(2.) The aforesaid FIR has been registered on the statement of complainant/respondent No.2-Chanan Singh on the allegation that the petitioner has taken away his grand-daughter by alluring her.

(3.) Notice of motion has been issued in the matter, pursuant to which appearance has been caused on behalf of respondent No.3, the grand daughter of complainant-respondent No.2 as well as respondent-State.