KIRANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. seeking quashing of the FIR No. 18 dated 15.01.2008 registered at Police Station City Moga under Sections 366, 120-B IPC. Petition has been filed by Kiranjit Kaur, her husband Gurpreet Singh @ Raju, Paramjit Kaur sister of Gurpreet Singh and Dharampal husband of Paramjit Kaur.

(2.) THE FIR has been annexed as Annexure P-5. FIR has been lodged at the instance of respondent No. 2, father of Kiranjit Kaur. It is stated that Kiranjit Kaur was born on 4th July, 1990. When she was minor, she was enticed away by petitioner No. 2 Gurpreet Singh out of the lawful guardianship of the complainant. Counsel for the petitioners has drawn my attention to Annexure P-6, Criminal Misc. No. M-22120 of 2008, preferred by Gurpreet Singh and Kiranjit Kaur in this Court, where they stated that they are married and they fear threat of their life. A Coordinate Bench of this Court on August 29, 2008 disposed off the petition with direction to the Senior Superintendent of Police, Moga to verify the facts and provide necessary protection.

(3.) COUNSEL for the State has placed on record statement of Kiranjit Kaur which was recorded by Chief Judicial Magistrate, Moga on 25th January, 2008 under Section 164 Cr.P.C.