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High Courts(1995) 07 P&H CK 0030

Mandeep Thakur vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 25 July 1995 · Citation: (1995) 3 RCR(Criminal) 534

HON’BLE JUDGES
Swatanter Kumar, J
CASE NUMBER
Criminal Miscellaneous No. 7274-M of 1995 (O&M) & Criminal Miscellaneous No. 7275 of 1995

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Judgment

7 paragraphs · 365 words

Swatanter Kumar, J. (Oral)

1.

Ms. Sapna Thakur has appeared in the Court. She states that she is daughter of Girdhari Lal, complainant, in the present case. She states that she is of 19 years and has been married according to Hindu rites to Mandeep Thakur. She states that she is living happily with her husband and consequently she wants to continue to stay with her husband and would go to her parental house, as and when she so desires.

2.

Mr. Rajiv Trikha, Advocate appearing for Mr. Girdhari Lal, complainant, states that he has instruction to withdraw his complaint which he had lodged with Police Station Chopper, Distt. Yamunanagar on 12.4.1995 and his client is fully satisfied as his daughter is living happily with the present petitioner.

3.

This is a petition under Section 482 of the Code of Criminal Procedure praying for quashing of FIR No. 36 dated 12.4.1995, Police Station, Chopper, District Yamunanager (Haryana). This F.I.R. was registered by the police on the complaint made by Shri Girdhari Lal who is represented by the counsel in this case, though he has not been specifically impleaded as party/respondent in this petition. The allegations made in the F.I.R. are vague and were merely made on suspicion or conjecture of Girdhari Lal. Ms. Sapna has appeared in the Court and has stated that she was neither kidnapped nor was forced to marry. According to her, she has voluntarily taken the decision. In fact, this fact is known to her father. The petitioner and Ms. Sapna both are present in the court and have expressed their willingness and happiness to live as husband and wife. Mr. Mandeep Thakur petitioner has appeared in person and stated that he was married to Ms. Sapna and she is his lawfully wedded wife and he would keep her happy with him. According to him, the marriage is known to all concerned.

4.

In these circumstances, F.I.R. No. 36 dated 12.4.1995, is hereby quashed.

5.

It is directed that Mrs. Usha Thakur, petitioner be released forthwith and no action be taken in furtherance of this F.I.R. against any of named persons in the F.I.R.

6.

The petition is disposed of accordingly.