KANWALJIT SINGH AHLUWALIA, J. - (1.) The present petition has been filed by petitioners Ratan Singh and Smt. Rajjo Bai parents of Mangal Singh petitioner to SBCRLMP No. 4505/2018.
(2.) This Court on 30.8.2018 had passed the following order:- "Mr. S.S. Sunda, learned counsel for the petitioners has contended that the son of the petitioner performed marriage with Deepika Kumari to the annoyance of relations of Deepika Kumari. Learned counsel for the petitioners has contended that one of the relations of Deepika Kumari is posted in office of Superintendent of Police, Alwar. Learned counsel for the petitioners has contended that the petition seeking quashing of FIR filed by son of the petitioners is coming up for hearing on 10.9.2018. Learned Public Prosecutor is directed to call the investigating officer alongwith the records of the case in this Court on the next date of hearing. List this case alongwith SBCRLMP No.4505/2018 on 10.9.2018. Meanwhile, further proceedings arising out of impugned FIR shall remain stayed. A copy of this order under the seal and signature of the Court Master be handed over to the learned Public Prosecutor for onward transmission and necessary compliance."
(3.) Today vide a separate order, this Court in SBCRLMP No. 4505/2018 has quashed FIR No.08/2016 registered at Police Station Tijara, Alwar for the offences punishable under Sections 363 and 366 IPC.;