- (1.) Initially this petition was filed under Article 226 of the Constitution of India read with Section 482 Cr.P.C., which has now been treated as a petition under Section 438 Cr.P.C. vide order dated March 9, 2006.
(2.) The petitioner has filed this petition for quashing of FIR No. 86 dated 14.2.2006 registered under Sections 366/34 IPC at Police Station City, Rohtak, on the complaint made by respondent No. 4-Jaipal Singh alleging that his daughter was kidnapped by petitioner No. 2 in connivance with the other petitioners.
(3.) On August 4, 2006, Meena daughter of Jaipal Singh came present before this Court and made a statement that she has performed the marriage with petitioner No. 2. She further stated that she would make a statement to this effect before the Investigating Officer.;