- (1.) Amandeep Singh and Vijay Kumar, the petitioners have brought this petition under the provisions of section 482 Cr. P.C. for quashing of FIR No. 123 dated 19.12.2011 registered at Police Station Mehatpur, District Jalandhar (Annexure P1) for an offence punishable under sections 363, 366 read with section 120-B IPC alongwith all the subsequent proceedings arising out of the same.
(2.) The case has been that complainant Davinder Singh got up in the morning at 5.00 AM on 15.12.2011 to find his daughter Harpreet Kaur missing from the house. He tried to trace her out but failed. He levelled allegations against the petitioners of having kidnapped his daughter with an intention to marry her with Amandeep Singh.
(3.) Learned counsel for the petitioners has submitted that the petitioner Amandeep Singh and Harpreet Kaur were in love and out of the same, they ran away from their houses and married. According to him, this marriage was not to the liking of parents of Harpreet Kaur and, therefore, a petition was filed by the two under section 482 Cr.P.C. for protection of their life and liberty at the hands of those relations who did not accept their marriage.;