Punjab-Haryana High Court
Sewa Ram vs State Of Haryana & Ors on 23 December, 2014
Author: Ritu Bahri
Bench: Ritu Bahri
Crl. Misc. No. M-35436 of 2014 (O&M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Crl. Misc. No. M-35436 of 2014 (O&M)
Date of decision : 23.12.2014
Sewa Ram ....Petitioner
versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Karan Singh, Advocate
for the petitioner.
Mr. C.S. Bakhshi, Addl.A.G. Haryana
Mr. Gaurav Rana, Advocate
for respondent No. 5
****
RITU BAHRI , J. (Oral)
This petition under Section 482 Cr.P.C is for issuance of directions to respondent No. 1 to 3 to take appropriate action in F.I.R No. 541 dated 01.09.2014 u/s 363/366-A/34 IPC, registered at P.S City, Yamunanagar against respondent No. 5 The petitioner is alleging that her daughter Ritu is minor and her date of birth is 12.04.1999 and she is 15 years 06 months only (P-1 and P-2). Her daughter was allured by respondent No. 5 and thus, the above said F.I.R was registered on 01.09.2014. After registration of F.I.R, no action has been take by the official respondents.
In compliance of order dated 05.09.2014 passed in CRM-M- 30689 of 2014, a reply has been filed by the State dated 18.12.2014 stating GAURAV 2014.12.24 15:36 I attest to the accuracy and integrity of this document Crl. Misc. No. M-35436 of 2014 (O&M) -2- therein that DSP, Indri, Karnal has submitted his report in the office of Supdt. of Police, Karnal, in which it has been stated that the daughter of petitioner has stated that she has solemnized the marriage with Sushil with her own wish on 30.08.2014 in Arya Samaj Mandi, Sharanpur, U.P. She has stated that she has no apprehension of her life from her father, brother and maternal Uncle Om Singh. She does not want to proceed against any of the persons mentioned above. Further, as per enquiry conducted by SHO Police Station Indur, Ritu is major and she has got protection from this Court vide CRM-M-30689 of 2014, decided on 05.09.2014.
Learned State counsel on instructions from ASI Santokh Singh has informed the Court that the cancellation report has been prepared. Further as per Parivar Register shown by the learned State counsel to the Court, the date of birth of Ritu has been written as 18.10.1995, thus, she is major.
In view of the above, no further orders are required to be passed in the present petition The petition is disposed of.
23.12.2014 (RITU BAHRI) G.Arora JUDGE GAURAV 2014.12.24 15:36 I attest to the accuracy and integrity of this document