Surya Kant, J. - (1.) THE prayer in this petition is for quashing of F.I.R. No. 10 dated 19.2.2007 under Section 363/366 IPC, registered at Police Station Sadar Batala, District Gurdaspur.
(2.) THE above -stated F.I.R. has been registered on a complaint made by Respondent No. 2 who is mother of Respondent No. 3. As per the allegations, Respondent No. 3 was allegedly abducted by Petitioner No. 1. On the other hand, the Petitioners who are son and mother respectively, have approached this Court with the plea that Respondent No. 3 is legally wedded wife of Petitioner No. 1 and is residing with him, therefore, the allegations of her forcible abduction are totally false. It is claimed that Respondent No. 3 is present in Court and is ready to depose that the allegations made by her mother which led to registration of the F.I.R. are totally false.
(3.) ON the other hand, Mr. Rajesh Bhardwaj, learned DAG, Punjab, on instructions from ASI Balraj Singh, states that the challan has already been presented against the Petitioners and Petitioner No. 1 has in fact been declared a proclaimed offender by the Court concerned on 1.9.2007.;