DHARAMVEER PANCHYA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 Code of Criminal Procedure, 1973 seeking quashing of the FIR No. 0085/2019, registered at Police Station Mahila Thana, Alwar, District Alwar (Rajasthan) for the offences under Section 366 and 504 of the Indian Penal Code, 1860.

(2.) Learned counsel for the petitioner has submitted that, in- fact, Komal Singh daughter of the complainant-Ramavtar has performed marriage with the petitioner of her own freewill. Hence, FIR-in-question was liable to be quashed.

(3.) Mr. Girish Khandewal, has appeared on behalf of the complainant-Ramavtar and has opposed the petition.