SANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by Sandeep Kaur and Surjit Singh for quashing of case FIR No.86 dated 29.8.2008 registered at Police Station Lalru, District S.A.S. Nagar (Mohali) under Sections 363/366A IPC.

(2.) IT has been stated in the petition that petitioner No.1 belong to Jat Sikh community, whereas petitioner No.2 is a Ramdasia Sikh. Petitioners No.1 and 2 at their own accord had performed their marriage in a Gurudwara at Chandigarh as per Anand Karaj ceremonies. The marriage certificate has been annexed as Annexure P-1. It is stated that Sandeep Kaur as per school certificate which has been attached as Annexure P-2 was born on 8.2.1990 and she turned major on 8.2.2008. She studied upto 9th class. School certificate has been issued by the Education Department, Punjab. Petitioner No.2 was born on 29.11.1984 and he was also major when marriage was performed on 30.8.2008. Both husband and wife are aggrieved against registration of FIR lodged by father of Sandeep Kaur, Annexure P-3. In the FIR, it has been stated that Sandeep Kaur has been allured and taken away by neighbourer Surjit Singh petitioner No.2. In the FIR, it has been stated that he had also given a complaint earlier to the police in which he had given date of birth as 8.2.1990 but his actual date of birth is 30.9.1990. The school leaving certificate also show date of birth as 8.2.1990.

(3.) SANDEEP Kaur along with her husband had earlier filed Criminal Misc. No.22509-M of 2008 in this Court seeking a direction that she along with her husband be not involved in a false criminal case and their life and liberty be protected.