Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Ms Swati Tyagi & Anr vs Gnct Of Delhi & Anr on 7 April, 2021

Author: Mukta Gupta

Bench: Mukta Gupta

$~1
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(CRL) 676/2021
       CRL.M.A. 4961/2021
       MS SWATI TYAGI & ANR.                                 ..... Petitioners
                Represented by:            Mr. Varun K. Bala, Advocate
                            versus
       GNCT OF DELHI & ANR.                                  ..... Respondents
                Represented by:            Mr. Piyush Singhal, Advocate for
                                           Mr. Ashish Aggarwal, ASC for the
                                           State.
                                           PSI Ashish Kumar, ASI Om Prakash,
                                           PS - Govindpuri.
                                           Mr. Ramesh Rawat, Advocate for R-3
                                           & 4.
       CORAM:
       HON'BLE MS. JUSTICE MUKTA GUPTA
                       ORDER

% 07.04.2021

1. By this petition, the petitioners who are major seek protection as they apprehend the threat to themselves from respondent Nos. 3 and 4 who are the parents of petitioner No. 1 as they were not happy with the marriage alliance of the petitioner Nos. 1 and 2.

2. Petitioner Nos. 1 and 2 are present through video conferencing.

3. Respondent Nos. 3 and 4 are present in person physically. Respondent Nos. 3 and 4, who are identified by the learned counsel state that the petitioner No. 1 is major and they have no objection to the marriage performed by her of her own free will.

W.P. (CRL.) 676/2021 PageGUPTA MUKTA 1 of 2 Signing Date:07.04.2021 20:41:50

4. Mr. Piyush Singhal, Advocate appearing on behalf of Mr. Avi Singh, learned Additional Standing Counsel for the State, on instructions submits that the brother of the petitioner No. 1 had lodged FIR No. 141/2021 under Section 365 IPC and in the said FIR during the course of investigation statement of the petitioner No. 1 has been recorded under Section 164 Cr.P.C., wherein she had stated that she has left the parental house on her free will and a cancellation report is being filed therein.

5. Considering the fact that the respondent Nos. 3 and 4 have categorically stated that they have no objection to the marriage of the petitioner Nos. 1 and 2 and that they will not interfere with their happy married life, no further orders are required to be passed in this petition except directing that as and when any complaint is received from the petitioners by the SHO, PS - Govindpuri, action thereon be taken in accordance with law.

6. The petitioner No. 1 states that her passport and voter ID card is with her, however her education certificates are at her parental home.

7. Respondent No. 3 states that certificates which are lying at parental home will be given to the petitioner No. 1.

8. Petition is disposed of.

9. Order be uploaded on the website of this Court.

                                                              MUKTA GUPTA, J
APRIL 7, 2021/PB




                                                                     Signature Not Verified
                                                                     Digitally Signed By:JUSTICE
W.P. (CRL.) 676/2021                                                    PageGUPTA
                                                                     MUKTA        2 of 2
                                                                     Signing Date:07.04.2021
                                                                     20:41:50