Delhi High Court - Orders
Rani Alias Sofiya Parveen vs The State (Govt. Of Nct T. Of Delhi) & Ors on 12 August, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 478/2021
RANI alias SOFIYA PARVEEN ..... Petitioner
Represented by: Mr. Vibudh Singh, Advocate.
versus
THE STATE (GOVT. OF NCT
T. OF DELHI) & ORS. ..... Respondents
Represented by: Mr. Avi Singh, ASC (Crl.) for
GNCTD with SI Dinesh Kumar PS
Gokulpuri Delhi.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 12.08.2021 The hearing has been conducted through Video Conferencing. W.P.(CRL) 478/2021
1. By this petition, the petitioner had sought protection on the ground that she had voluntarily converted to a different religion and that she was being harassed.
2. Since the protection was also sought for Mr. Mohan Singh, who is claimed to be the husband of the petitioner, amended memo of parties was directed to be filed vide order dated 2nd March, 2021.
3. Learned counsel for the petitioners states that amended memo of parties was filed. However the same is not on record. Learned counsel will ensure that the amended memo of parties is placed on record.
4. Vide order dated 4th March, 2021, it was pointed out by the learned Additional Standing Counsel for the State that on verification of the Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA W.P. (CRL.) 478/2021 Page 1 of 2 Signing Date:12.08.2021 22:38:44 Conversion Certificate and Marriage Certificate annexed with the petition by the petitioner along with the writ petition, the same are found to be forged and fabricated.
5. Learned Additional Standing Counsel for the State submits that a status report in this regard has been filed and since the forged documents were filed before this Court, the investigation on the filing of the documents after registration of the FIR has been transferred to PS - Tilak Marg, which has territorial jurisdiction to investigate the offence.
6. As regards the protection to the petitioners is concerned, since both the petitioners are major and can live in whatever manner they wish to, this writ petition is disposed of directing the SHO, Police Station Gokulpuri to provide protection to the petitioners through beat staff and in case of any specific complaint, action thereon be taken in accordance with law. Further the undertaking of the father of the petitioner has already been recorded by this Court vide order dated 4th March, 2021. The father of the petitioner No.1 will be bound by the statement made by him in respect of the petitioners.
7. Petition is accordingly disposed of.
8. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
AUGUST 12, 2021 PB Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA W.P. (CRL.) 478/2021 Page 2 of 2 Signing Date:12.08.2021 22:38:44