- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure,1973 for quashing of FIR No. 94 dated 16.5.2010 under Sections 363 A/366/120-B of the Indian Penal Code ('IPC' for short) registered at Police Station 'A' Division Amritsar City.
(2.) The FIR in question (Annexure P1) was registered, on the basis of the statement of respondent No.2-Avtar Kumar Silly, alleging, therein that his daughter- Anamika @ Anu had been enticed away by Babal, his father Sucha, mother-Kanwaljit, sister Rama and brother Nana for marriage. Learned counsel for the petitioners has submitted that respondent No.3, daughter of respondent No.2, has performed the marriage with petitioner No.1. They have been blessed with a child out of the said wedlock. Learned counsel for respondent No.2 has not controverted the submissions made by the learned counsel for the petitioners. Since in the present case petitioner No.1 has performed marriage with respondent No.3 and, presently, they are residing together and have been blessed with a child, the continuation of criminal proceedings against the petitioners would be nothing but an abuse of process of law. Accordingly, this petition is allowed. FIR No. 94 dated 16.5.2010 under Sections 363 A/366/120-B of the IPC registered at Police Station 'A' Division Amritsar City and all subsequent proceedings arising therefrom are quashed.;