SURINDER KOUR Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioners have invoked the inherent jurisdiction of this Court under Section 561-A of Code of Criminal Procedure to quash the FIR No. 69/2019 dated 30.05.2019 registered with Police Station, Poonch for the commission of offence punishable under Section 366/109 RPC, filed by one Harcharan Singh/respondent No. 4 herein.

(2.) It is submitted by the parties that the petitioner Nos. 4 and 5, being major, have solemnized marriage with their consent and without any force, however, the respondent No. 4, namely, Harcharan Singh who is father of the petitioner No. 5 was against their marriage and had lodged the FIR No. 69/2019.

(3.) Vide order dated 20.08.2019, this Court directed the parties to record their statements before the learned Chief Judicial Magistrate Jammu. Accordingly, the contesting parties, i.e., petitioner Nos. 4 and 5 as also the respondent No. 4 got recorded their statements, certified copies whereof are placed on record.