Mahesh Grover, J. - (1.) LEARNED Counsel for the petitioners states that the petition qua Petitioner No. 2 Major Singh has become in fructuous, as he has been acquitted. The Petitioners have prayed for quashing of F.I.R. No. 129 dated 25.7.2006 (Annexure P -1) registered under Sections 363, 366, 120 -B I.P.C. at Police Station Patti, Taran Taran. Petitioner No. 1 is stated to have married the daughter of the complainant against parental consent which resulted in the lodging of the F.I.R. Since they were apprehending danger to their life, they escaped to safer confines.
(2.) PETITIONER No. 2 Major Singh is the father of Petitioner No. 1 who faced trial and has since been acquitted, as a result of which the petition qua him has become in fructuous. In so far as Petitioner No. 1 is concerned, learned Counsel for the Petitioners states that his marriage with the daughter of the complainant is still subsisting and the F.I.R. is an abuse of the process of law. He further states that the couple has been blessed with a child and in view of this, the persistence of the proceedings against the Petitioners would be a sheer abuse of the process of law as No. conviction is likely to be achieved, even if the proceedings are taken to logical end.
(3.) THERE is No. representation on behalf of the complainant. Learned Counsel for the State has pointed out that the F.I.R. was registered on 25.7.2006 and as per the allegations contained therein, Petitioner No. 1 had eloped with the daughter of the complainant on 8.7.2006 on which date she was a minor. The marriage is stated to have been solemnized now on 15.6.2009 and thus, on the date when the F.I.R. was registered, Petitioner No. 1 had indeed committed an offence.;