Ritu Bahri, J. - (1.) PRESENT petition has been filed under Section 482 Code of Criminal Procedure for quashing of FIR No. 130 dated 19.11.2010 under Sections 363 -A, 366, 354, 342, 506, 34 IPC registered at Police Station Bahavwala, Tehsil Abohar, District Ferozepur (Annexure P -4) and all subsequent proceedings arising there from on the basis of compromise (Annexure P -2).
(2.) BRIEF facts of the case are that, both the Petitioner and Respondent No. 2 were major, they solemnized their marriage on 20.12.2010 in Arya Samaj Indira Gandhi Nahar Priyojna, Lalgarh, Bikaner (Rajasthan) according to Hindu rites and ceremonies with their free will and without any kind of pressure against the wishes of the parents of Respondent No. 2 in presence of the relatives and friends of the Petitioner. The marriage certificate dated 20.12.2010 is annexed with the petition as Annexure P -2. After solemnization of their marriage, they were receiving threats from the parents of Respondent No. 2. The Petitioner and Respondent No. 2 jointly filed Criminal Misc. No. 38297 of 2010 titled as Kiran Bala and Anr. v. State of Punjab and Ors. for protection of their life and liberty. On 24.12.2010, this Court had given direction to the Sr. Superintendent of Police, Ferozepur to look into the representation filed by the Petitioners. Learned Counsel for the complainant / Respondent No. 2 submits that she is residing with her parents. She had signed some blank papers. FIR was got lodged by the father of Respondent No. 2 against the Petitioner and other family members. Quashing of this FIR is sought on the ground that Respondent No. 2 has happily married and is residing with the Petitioner. Her affidavit dated 18.1.2011 is annexed as Annexure P -5. It is submitted that it is an inter -caste marriage and they were compelled to approach this Court for protection of life and liberty. The Hon'ble Supreme Court in the case of Lata Singh v. State of U.P. and Anr., 2006(6) J.T. 173, has been pleased to lay down as under: ...that the caste system is a curse on the nation and needs to be destroyed for better. Inter caste marriages are in the national interest. Acts of violence and threats against such inter caste couples are wholly illegal and those who commit them should be severely punished. Administration and Police Authorities all over the Country directed to ensure that no inter caste couple is harassed by any one or subjected to any threat or facts of violence.
(3.) IN view of the above factum, the FIR was got registered by Respondent No. 2. She has filed an affidavit in the Court today. She is present in the Court. She has been duly identified by her counsel. In her affidavit, she has stated that her husband belongs to Rajput caste whereas the family of Respondent No. 2 belongs to Ghumiar Bagri Caste. After the solemnization of the marriage, she is residing happily with the Petitioner. She has no objection if the FIR in question is quashed.;