- (1.) The compendium of the facts, which needs a necessary mention for a limited purpose of deciding the core controversy involved in the present petition and emanating from the record is that, Geeta daughter of complainant-Raj Kumar (respondent No.2) performed the marriage with Gurpreet Singh @ Gopy son of Mohinder Singh (petitioner No.1) with her own free will, according to the Sikh Rites and Ceremonies at Chandigarh on 08.04.2010, as per marriage certificate, Anneuxre P-2. They were major and performed the marriage against the wishes of their parents. Apprehending danger to their lives, liberty and dignity, they moved a written complaint and the Punjab State Human Rights Commission sought a report from the concerned authority vide order dated 28.04.2010(Annexure P-3). Geeta resided and cohabited with her husband and a male child was born out of the said wedlock.
(2.) The complainant-Raj Kumar did not reconcile with the marriage of his daughter and lodged a criminal case against her husband Gurpreet Singh @ Gopy(petitioner No.1) and his co-accused Jimmy @ Jimme(petitioner No.2), vide impugned FIR bearing No.18 dated 28.02.2010, on accusation of having committed the offence punishable under Sections 363, 366-A and 380 IPC in the police of Police Station Sadar, S.B.S.Nagar in this regard.
(3.) During the pendency of the criminal case, good sense prevailed, complainant-Raj Kumar has reconciled with the situation and accepted the marriage of his daughter with petitioner No.1 and the parties have amicably settled the matter by means of compromise-deed(Annexure P-4). The complainant has also filed an affidavit(Annexure P-5) in this relevant behalf.;