- (1.) This petition has been filed for quashing the First Information Report No. 609 of 2012 under Sections 363, 366, 328 and 504 of Indian Penal Code, 1860 (hereinafter called 'IPC') registered at Police Station Hissar, (City) Haryana and for further direction to the State Authorities to register the criminal case against the petitioner's father, mother and maternal uncle.
(2.) The writ petition has been filed alleging that the petitioner was born on 2.9.1993, thus she was major and has a right to choose a person with whom she wants to settle in her life. Petitioner married one Sachin Kumar Rana, resident of Sambhal, Moradabad, (U.P.) of her free will. However, her parents and maternal uncle had registered a criminal case against her husband and they are harassing him. Thus, the petition has been filed for the aforesaid reliefs.
(3.) The matter was heard at length on 24.8.2012 and Mr. Gaurav Kumar Bansal, learned counsel appearing for the petitioner was asked to explain as under what circumstances such a writ petition can be entertained as it suffers from following basic defects: (i) The FIR sought to be quashed has not been placed on record. (ii) The person who is to be granted protection i.e. Shri Sachin Kumar Rana is not a party as either petitioner or the respondent. (iii) The complainant-persons who are harassing the petitioner's husband Sachin Kumar Rana, namely Ashok Bansal-father, Sunita Bansal- mother and Subhash Gupta-maternal uncle are not the parties before us. ;