- (1.) Mehinder Singh Sullar, J. (Oral) As identical questions of law and facts are involved, therefore, I propose to dispose of above indicated two petitions for quashing the FIR (Annexure P5), arising out of the same very case, by virtue of this common judgment, in order to avoid the repetition. The matrix of the facts, which requires to be noticed, relevant for the limited purpose of deciding the core controversy, involved in the instant petitions and oozing out, from the record, is that, on 20.7.2011 at about 8.30 PM, Sunita Rani, daughter of complainant Mohinder Singh-respondent No. 2 (for brevity "the complainant") had gone to the house of Kuldeep Kaur petitioner, but she did not return for two hours. He made inquiries in this regard. The accused told him that she had gone alongwith petitioners Baldev Singh and Fauja Singh. They were also stated to have threatened the complainant with dire consequences.
(2.) Levelling a variety of allegations and narrating the sequence of events, in all, according to the complainant that petitioner Baldev Singh enticed away his daughter to marry her in connivance with his other co-accused. In the background of these allegations and in the wake of statement of the complainant, the present case was registered against the petitioners-accused, vide FIR, bearing No. 81 dated 15.9.2011 (Annexure P5), on accusation of having committed the offences punishable under Sections 363 & 366-A IPC by the police of Police Station Sadar Abohar, District Fazilka, in the manner depicted hereinabove.
(3.) The petitioners-accused did not feel satisfied with the initiation of criminal prosecution against them and preferred the instant petitions to quash the impugned FIR (Annexure P5) and all other subsequent proceedings arising there from, invoking the provisions of Section 482 Cr.PC, inter-alia pleading that Sunita Rani (daughter of complainant) had fallen in love with Baldev Singh (petitioner) and they wanted to marry each other. She was born in the year 1993 and was major at the relevant time. The complainant was against their inter-caste love marriage and wanted to marry her with some other person. As soon as, she (Sunita Rani) came to know, then, she voluntarily ran away from the parental house and solemnized the marriage with petitioner Baldev Singh on 22.7.2011, by way of 'Anand Karaj' and Sikh rites. Their marriage was consummated.;