Ram Nath and Others vs State of Punjab and Another

Ritu Bahri, J.—This petition u/s 482 Cr.P.C. is for quashing of FIR No. 221 dated 24.10.2012 under Sections 363/366(A)/120B IPC registered at Police Station Sadar Amritsar, District Amritsar City (Annexure P1) in view of affidavit dated 23.4.2013 (Annexure P-2). The FIR was registered by Balbir Kaur alleging that her daughter Amandeep Kaur @ Aman whose date of birth is 19.05.1995 was taken away on 15.10.2012 by Ram Nath Ghulli in connivance with his parents and sister. Her daughter was minor and her whereabouts were not known. In this background the FIR was registered.

Thereafter, affidavit dated 23.4.2013 (Annexure P2) was filed. As per the affidavit of Balbir Kaur, with the intervention of the respectables of the society the dispute has now been resolved and she has accepted the marriage of Amandeep and Ram Nath and has not objection if the FIR in the present case is quashed.

Notice was issued to determine the status of investigation. Counsel for the State, on instructions from ASI Jasbir Singh, has informed the Court that the statement of Amandeep Kaur has been recorded on 25.9.2013 to the effect that her marriage has been accepted by her mother. Moreover, as per her date of birth which is 19.05.1995, she has become a major during the pendency of this petition on 19.05.2013.

Consequently, in view of the judgment of the Hon''ble Supreme Court in the case of Madan Mohan Abbot Vs. State of Punjab, and the law laid down by the Full Bench of this Court in the case of Kulwinder Singh and Others Vs. State of Punjab and Another, dated 24.10.2012 under Sections 363/366(A)/120B IPC registered at Police Station Sadar Amritsar, District Amritsar City (Annexure P1) is quashed with all consequential proceedings arising therefrom qua petitioners. Petition is disposed of.