Punjab-Haryana High Court
Antim vs State Of Haryana & Ors on 22 May, 2018
Author: Lisa Gill
Bench: Lisa Gill
CRM-M-4057 of 2017(O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-4057 of 2017(O&M)
Date of Decision:22.05.2018
Antim
......Petitioner
Versus
State of Haryana and others
.....Respondents
CORAM : HON'BLE MRS. JUSTICE LISA GILL
Present: None for the petitioner.
Mr. Anmol Malik, AAG., Haryana.
*****
LISA GILL, J(Oral).
Prayer in this petition is for issuance of directions to respondents no.1 to 3 to take action on a complaint dated 20.01.2017 (Annexure P-2) filed by the petitioner against her husband for ill-treatment and harassment being meted out to her. It is further prayed that life and liberty of the petitioner be protected and she not be harassed on the basis of FIR No. 8 dated 15.01.2017, under Section 346 IPC, registered at the instance of her husband and his brother.
As per status report by way of affidavit dated 14.03.2018 of Jagat Singh, HPS, Deputy Superintendent of Police, HQ, Bhiwani, cancellation report has been prepared in FIR No. 8 dated 15.01.2017 and accepted on 16.04.2018. It is further mentioned that statement of the petitioner under Section 164 Cr.P.C., was recorded on 03.07.2017, wherein she stated that she had left her matrimonial home on 13.10.2017 for Gurgaon and was doing a private job. Petitioner further stated that she did not wish to reside with her husband or at her matrimonial home. She was permitted to proceed with her relative Sandeep son of Daya Nand resident of village Mouri, as per her wishes.
1 of 2 ::: Downloaded on - 08-07-2018 20:09:22 ::: CRM-M-4057 of 2017(O&M) 2 Keeping in view the facts and circumstances as narrated above, no further orders are called for in this case.
Needless to say, in case, the petitioner still apprehends any threat to her life and liberty at the hands of respondents no.4 and 5, she is at liberty to approach respondent no.2, who shall needless to say take necessary steps as may be/if any required thereon in accordance with law. Petitioner is also at liberty to avail the remedy/remedies as may be available to her in respect to redressal of her grievance, if any, regarding ill-treatment and harassment at the hands of her husband and in-laws.
Petition is accordingly disposed of.
[LISA GILL] 22.05.2018 Judge s.khan Whether speaking/reasoned : Yes/No Whether reportable:Yes/No 2 of 2 ::: Downloaded on - 08-07-2018 20:09:23 :::