- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing FIR No.57 dated 13.3.2002 (Annexure P-1), under Sections 363, 366/A of the Indian Penal Code, 1860 ('IPC' for short) registered at Police Station Jandiala Guru, Amritsar Rural District Amritsar and all the subsequent proceedings arising therefrom.
(2.) Respondent No.2 has refused to accept notice.
(3.) Respondent No.3 is present in person and has stated that she has performed marriage with petitioner No.1 of her own free will and is presently residing with him.;