- (1.) Present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.34 dated 09.02.2012, registered at Police Station Tanda, District Hoshiarpur, under Sections 363, 366-A and 376 of the Indian Penal Code, along with all the subsequent proceedings arising from it, on the basis of compromise/affidavits (Annexures P-2 to P-4).
(2.) Learned counsel for the petitioners has contended that the marriage of respondent No.2-Rajji @ Rajni has been solemnized with petitioner No.2-Hardeep Singh @ Deepa and they are living together as husband and wife.
(3.) Affidavits of petitioner no.2-Hardeep Singh and respondent No.2-Ratti @ Rajni dated 11.2.2013, filed in the Court to the said effect, are taken on record.;