- (1.) This petition has been filed for quashing of FIR No.138 dated 09.08.2011 under Sections 363, 366/120-B of Indian Penal Code registered at Police Station Kapurthala City, District Kapurthala.
(2.) While issuing notice of motion on 26.08.2011, following contentions of learned counsel for the petitioners were recorded: Learned counsel contends that petitioner No.1 married respondent No.3 against the wishes of their parents. According to the learned counsel for the petitioner, both petitioner No.1 and respondent No.3 are living together at the moment. However, pursuant to the FIR lodged by respondent No.2-Kamaljit Kaur, mother of petitioner No.1 has been arrested and is in custody. In view of the fact that the couple is residing together, therefore, no offence under sections 363, 366 and 120-B IPC is made out.
(3.) Vide order dated 12.12.2011, it was directed by this Court that the girl should appear before Investigating Officer to make statement. In response thereto, Parminder Kaur appeared before the Investigating Officer and her statement was recorded on 21.09.2011 by ASI Sulakhan Singh.;