- (1.) This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 163 dated 15.12.2010 under Section 363, 366 (Section 120-B added later) P S Goraya, District Jalandhar(Annexure P-1) which was got registered by respondent No. 2 - complainant against the present petitioners.
(2.) It is contended that petitioner No. 1 solemnised marriage with Kiran Bala daughter of respondent No.2 on 06.09.2010. On the very same day i.e. 06.09.2010, petitioner No.1 and daughter of respondent No. 2 filed a complaint before the Human Rights Commission Punjab, Chandigarh seeking direction to the SSP, Jalandhar and SHO Police Station, Phillaur not to harass, humiliate and interfere in their matrimonial life at the instance of complainant Tirath Kaur (respondent No. 2). It is evident from the order dated 08.09.2010 passed by the Human Rights Commission, Chandigarh, that a direction was given to respondent Nos. 2 and 3 to provide protection to petitioner and Kiran Bala from the private respondents.
(3.) It is, therefore, contended by the learned counsel for the petitioner that since petitioner got married with Kiran Bala, daughter of respondent No. 2, no offence under sections 363, 366 IPC can be said to be made against him and the present FIR is nothing but a sheer misuse of process of law.;