Daya Chaudhary, J. - (1.) THIS petition has been filed under Section 482 of Cr.P.C on behalf of Petitioner - Pardeep alias Raju for quashing of FIR No. 443 dated 25.5.2004 registered under Sections 363 and 366 IPC at Police Station NIT, Faridabad on the basis of compromise.
(2.) LEARNED Counsel for the Petitioner submits that Petitioner and Respondent No. 3 have solemnised marriage on 28.6.2005 contrary to the wishes of parents of Respondent No. 3. Out of this wedlock, a female child was born and now the Petitioners are living happy married life. The statement of Respondent No. 3 under Section 164 Cr.P.C was recorded before the Magistrate. Learned Counsel for the State also does not controvert the submission made by learned Counsel for the Petitioner.
(3.) REPLY has already been filed on behalf of the State, which is on record.;