- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No. 24 dated 21.2.2011 under Sections 363, 366-A and 120-B IPC, registered at Police Station Dhariwal, Tehsil and District Gurdaspur (Annexure P-1) on the basis of compromise (Annexure P-2).
(2.) The FIR was registered on the statement made by Baldev Singh son of Gurdas Singh on 21.2.2011. The allegation in the FIR was that the accused Robit Mashi had taken his niece Simranjeet Kaur on the pretext of marrying her from her house. After registration of FIR with the intervention of respectable members of the area, the petitioners and respondent No.2 have entered into a compromise. As per affidavit of complainant (Annexure P-2) brother of Baldev Singh namely Ram Singh is working in Chandigarh police and his family lives at Model Town, Dhariwal. On 12.2.2011 when he was sitting in train, he saw that his niece Simranjeet Kaur was coming from railway station with some people. He got down from the train and found that some people were taking along his niece. His apprehension was that accused Robat Mashi son of Kali Mashi resident of Manapur had taken along his niece. In this background present FIR was registered. It is stated that Simranjeet Kaur had gone to Amritsar and thereafter visited Chandigarh on 1.3.2011 to meet her father. It is stated in the affidavit that none had taken Simranjeet Kaur and he has no objection if the FIR in question is quashed. Annexure P-3 is the identity card of Baldev Singh.
(3.) Counsel appearing for the State on instructions from ASI Jigri Lal informs the Court that Baldev Singh has given affidavit to the police stating that the matter has been compromised with the petitioners and now he does not want to pursue the investigation in the FIR in question.;