- (1.) The matrix of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that Karamjeet Kaur (respondent No.3) d/o complainant Harnek Singh s/o Darbara Singh (respondent No.2) (for brevity "the complainant") was studying and staying in the hostel of Desh Samaj College, Ferozepur. On 9.8.2012, the complainant and his wife brought her to their native home. The prosecution claimed that on 11.9.2012, petitioner Ravjeet Singh alias Ranjeet Singh s/o Sahab Singh came to village Aspala and forcibly took Karamjeet Kaur along with him. In the background of these allegations and in the wake of complaint of the complainant, a criminal case was registered against the petitioner-accused, vide FIR No.117 dated 25.12.2012 (Annexure P1) (after 31/4 months of the present occurrence), on accusation of having committed the offences punishable u/ss 363 and 366-A IPC by the police of Police Station Lakho Ke Behram, Distt. Ferozepur.
(2.) Now the petitioner-accused has preferred the present petition, to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia, pleading that indeed Karamjeet Kaur (respondent No.3) had fallen in love with the petitioner when she was staying in the hostel of Desh Samaj College. They were major and have duly performed their marriage according to Sikh rites and ceremonies. Apprehending danger to their lives and liberty, they filed a joint protection petition, which was accepted, by means of order dated 28.9.2012 (Annexure P2) by this Court. In pursuance thereof, the local police have provided them the requisite security. Petitioner was stated to have been falsely implicated in this case by the complainant in order to wreak vengeance.
(3.) Leveling a variety of allegations and narrating the sequence of events, in all, the petitioner claimed that since Karamjeet Kaur (respondent No.3) was major, has voluntarily left her parental house, performed her marriage with Ravjeet Singh alias Ranjeet Singh (petitioner) with her own free will & consent and they are residing together as a husband & wife and a female child was born out of their wedlock on 26.9.2013, as per birth certificate (Annexure P4), so, no indicated offences are made out against him. On the strength of aforesaid grounds, the petitioner-accused sought to quash the impugned FIR(Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner depicted here-in-above.;