Punjab-Haryana High Court
Rajwinder Singh vs State on 18 September, 2018
Author: Daya Chaudhary
Bench: Daya Chaudhary
257 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP No.539 of 2018
DATE OF DECISION:18.09.2018
Rajwinder Singh
...Petitioner
Vs.
State of Haryana
...Respondent
CORAM:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
By post
Present: Mr. Manish Dadwal, AAG, Haryana.
DAYA CHAUDHARY, J.(ORAL)
Learned State counsel has filed status report by way of affidavit of Anshu Singla, IPS Assistant Superintendent of Police, Panchkula wherein it has been mentioned that there was a marriage between detenue who is daughter of the petitioner and accused and they filed a petition for protection. As per matriculation certificate the date of birth of the victim is 17.07.2001 and accused forged matriculation certificate and Aadhar card by showing the date of birth as 17.07.1999. FIR was registered under Section 346 IPC initially but Sections 468, 471, 363, 366 A and Section 9 of the Prohibition of Child Marriage Act were added later on. After recording the statement of the detenue, Section 328 IPC and 6 of Pocso Act were also added. After conducting medical examination, daughter of the petitioner was handed over to parents by the Investigating Officer. Accused-Satbir Singh has been arrested in the case on 29.07.2018.
In view of the stand taken in the status report and also the fact 1 of 2 ::: Downloaded on - 13-10-2018 23:49:02 ::: CRWP No.539 of 2018 :2: that accused has been arrested and custody of the minor daughter has been handed over to the parents, no further action is required The petition stands disposed of accordingly.
18.09.2018 (DAYA CHAUDHARY)
rimpal JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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