Kanwaljit Singh Ahluwalia, J. - (1.) PRESENT petition has been filed under Section 482 Code of Criminal Procedure seeking quashing of FIR No. 98 dated 2.5.2011, registered at Police Station Sadar Jalandhar, District Jalandhar, under Sections 363 and 366 IPC.
(2.) THE complainant in the FIR had stated that Hardip Kaur was minor whereas Counsel for the Petitioner has disputed this fact and has stated that Hardip Kaur was major and has alleged that the Petitioner and Hardip Kaur had solemnized marriage. Counsel for the Petitioner has relied upon photographs Annexure P -2. It is further submitted that the newly married couple had sought protection from Punjab State Human Rights Commission and the order passed by the Commission is annexed as Annexure P -4. When this petition was taken up in the earlier part of the day, Counsel for the State was asked to seek instructions from SHO, P.S. Sadar Jalandhar regarding the status of the FIR. Shri B.S. Sra, Additional Advocate General, Punjab, has stated that he has received instructions on telephone from Inspector Harjinder Singh, SHO, Police Station Sadar Jalandhar who has informed him that the investigating agency is in the process of filing a cancellation report.
(3.) COUNSEL for the Petitioner submits that in view of the statement made by Counsel for the State, the present petition be disposed of.;