- (1.) The petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 23 dated 1.4.2012 (Annexure P-1), under Sections 363, 366-A, 506, 380, 148, 149 of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station Kanbo District Amritsar and all subsequent proceedings arising therefrom.
(2.) Learned counsel for the petitioners has submitted that petitioner No.1 had got married to respondent No.3 against the wishes of the parents of respondent No.3. Petitioner No.1 and respondent No.3 were residing together happily as husband and wife.
(3.) However, the mother of respondent No.3 had lodged the FIR in question. Petitioner No.1 and respondent No.3 had filed CRM-M No.9805 of 2012 seeking protection of their life and liberty from this Court after their marriage. The said petition was disposed of on 3.4.2012 and the following order was passed:- " This is a petition under Section 482 of the Cr.P.C. for issuance of directions to respondents No.1 to 3 to protect the lives and liberty of the petitioners at the hands of respondents No.4 to 6. The petitioners along with the counsel are present in the court today. The present petition is disposed of with a direction to respondent No.2 to look into the grievance of the petitioners and if found necessary, take appropriate measures in accordance with law.";