N. Santhoshi vs Station House Officer and Others

M.N. Rao, J.—The case is taken up in the Chambers at 1.40 p.m. in the presence of the learned Govt. Pleader for Home, the learned Asstt. Govt. Pleader representing the learned Advocate General and the learned Counsel for the petitioner.

The petitioner Smt. Santhoshi and her husband Lakshminarayana are present. The petitioner says that she is a major aged 19 years and that she married Lakshminarayana on 17.6.1997 at Dharmasthali. She apprehends danger from her parents to her husband because of the police complaint lodged by her father which was registered as Crime No. 93/97 and she is fearing that her husband would be arrested and harassed and that she too would be forcibly taken away by her parents. Prima facie we are satisfied that the petitioner by her appearance is a major.

We, therefore, direct that in the event of Lakshminarayana petitioner''s husband being arrested in connection with Cr. No. 93/97 or any other crime concerned allegation of his eloping with the petitioner, he shall be released on bail by the concerned police on his executing a bond is sum of Rs. 5,000/-.

We also further direct that the petitioner shall not be arrested by the police and me police shall give protection to her from any possible threats from her parents or her other relatives as she shall not be taken out of the company of her husband Lakshminarayana. The husband of the petitioner says that he is the tenant of premises No. 2.6.93/1, SBH Road, Mahaboobnagar and the same is now locked up by the parents of the petitioner. If that be so, the police shall afford him protection and assist him in getting back the possession of the premises.

Rule nisi, call for records. Notice returnable in four weeks. The learned Govt. Pleader for Home takes notice. The learned Counsel for the petitioner is permitted to take out notice by RPAD to the respondent No. 2, father of the petitioner.