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Judgment
M.L. Koul, J.
Upon a petition moved under Section 482 of the Code of Criminal Procedure, for quashing the FIR No. 34 dated 20.5.1996 under Section 366 IPC registered with Police Station, Sector19, Panchkula, Distt. Panchkula and other misc. applications moved by the parties, by this Court order dated 14.8.1996 is was impressed upon the State counsel that the alleged kidnapped girl be produced in the court on 19.8.1996 without fail so that it could be ascertained whether she had been kidnapped by anybody or not.
In pursuance of that order, the said girl Radhika Kohli daughter of late Sh. Ravinder Kohli, resident of Sonepat now resident of House No. 298, Sector 21A, Chandigarh, aged 20 years, present in the court made statement on solemn affirmation that she had left her parental house out of her free will and is unmarried. She is working as a Computer Operator in M/s. Surya Travels Agency, S.C.F. No. 1018, Sector 22B, Chandigarh. They are paying Rs. 2000/ per month to her as salary. According to her she is in danger from one Harbans Lal Arora who lives with her widowed mother at present and her mother also offered her for some illegal affairs and she is not willing to live with her mother at Sonepat.
Having regard to the said statement of the girl, who has levelled serious charge against her mother as well that she offered her for illegal affairs to one Harbans Lal Arora, it is found that the girl has left her parental house of her free will and is living separately at the moment. As such she is a free lady to live according to her choice and free will.
In this manner, the petition for quashing the FIR has become infructuous and is dismissed as such. The other Criminal Misc. petitions which have been moved on behalf of the complainant as well are consigned to the records for no action is called for, in view of the statement made by the girl.
However, such observations shall not in any manner have bearing on the merits of the investigation and the police is at liberty to investigate the matter in accordance with law. Rather, it is impressed upon the Senior Superintendent of Police, Panchkula to look into the matter personally and to see that the investigation in the matter is conducted in the right direction and completed within the stipulated period of two months.