MOHD IMRAN DAGGA Vs. STATE

JUDGEMENT

(1.) S . Sanat Singh, lodged a report with Police Post, Bemina on October 18, 2009 about the kidnapping of Ms Amit Paul Kour, D/O S. Mohinder Paul Singh, by Imran Ahmad Dagga R/O Firdous Colony, Bemina, Srinagar. FIR No. 264/ 2009, was, accordingly registered on this report at Police Station, Parimpura, Srinagar, under Section 366 RPC on October 18, 2009.

(2.) MOHAMMAD Imram Dagga, petitioner No.1 and Asiya @ Amit Paul Kour, petitioner No.2 have approached this Court, by their petition, seeking quashing of the proceedings in FIR No. 264/ 2009, besides seeking directions against the respondents not to arrest/ harass the petitioners and permit them to lead a peaceful and respectful life.

(3.) PETITIONERS have pleaded in their petition, that petitioner No.2, born in a Sikh Family, converted to Islam on July 23, 2009. Being major, she, out of her free will, contracted marriage with petitioner No.1, according to the Muslim Personal Law. Petitioners efforts to convince the parents and relatives of petitioner No.2, to accept their marriage having failed, petitioner No.2s father S Mohinder Paul Singh, respondent No.5, in retaliation, got the FIR registered against them, with a view to harass them and interfere into their married life.