GOLDI @ KULVINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No. 61 dated 3.6.2006 under Sections 363, 366 of the Indian Penal Code ('IPC' for short) registered at Police Station Sadar, Jagadhri, District Yamuna Nagar (Annexure P3) and all the subsequent proceedings arising therefrom.

(2.) THE prosecution story in brief as per the FIR (Annexure P3) is as under :-

(3.) AN affidavit of Anju Bala (Annexure P6) has been filed stating that now she was married to petitioner on 28.1.2007 at Mansa Devi Temple, Sector 4, Panchkula and since then she is residing with her husband at Mani Majra, Chandigarh comfortably and happily and they had been blessed with a son who is now about one year and three months old.