NIRMALJIT KAUR - (1.) THIS is a petition under Section 482 Cr.P.C. for quashing of FIR No.92 dated 27.06.2010 under Sections 363/366-A IPC registered at Police Station Sadar Sunam, District Sangrur, as well as, the Order dated 21.02.2012 passed by the Sub Divisional Judicial Magistrate, Sangrur declaring the petitioner as a proclaimed offender.
(2.) THE FIR, in question, was got registered by the father of respondent No.2. It is contended that respondent No.2 had solemnized the marriage with the petitioner on 24.11.2011 with her own sweet will and presently they are living as husband and wife. It is, therefore, contended by the learned counsel for the petitioner that since the petitioner married Rimpy, daughter of respondent No.3 with her consent, no offence under sections 363, 366 (A) IPC can be said to be made out against him and the present FIR is nothing but a sheer misuse of process of law. Notice of motion was issued. In pursuance to the Order dated 03.05.2012, the respondent No.2 along with the petitioner, as well as, their minor child are present in the Court. Respondent no.2 has filed her affidavit stating therein that she and her minor child are happily residing with the petitioner and that she has no objection, if the FIR, in question, is quashed.
(3.) THUS, as on date, the petitioner and respondent No.2 are residing as husband and wife. No offence under Sections 363 and 366-A of the IPC can be said to be made out against the petitioner.;