Dharamveer Singh And Others vs State Of Punjab And Others

Anoop Chitkara, J

Bar is abstaining from work.

ASI Gurinder Singh, who is present in the Court states that the statement of detenue (name withheld) was recorded by the concerned Judicial Magistrate on 18.10.2022 in which she stated that she would like to stay with her parents.

The petitioner, who is present in the Court, submits that in his belief the detenue is pregnant and is carrying his baby. He further submits that as on today, the detenue (name withheld) is currently staying at Sirsa with her Aunt (Masi). He further submits that at least a meeting be arranged with her.

Given above, in case, the detenue is staying in Sirsa, then Investigator shall arrange a meeting of the petitioner with the detenue tomorrow, i.e. on 20.10.2022 in the presence of two local female police officials in any temple, or in the vicinity of her place of residence tomorrow itself. However in case, the detenue is not found to be staying at Sirsa, then this order shall not be enforceable. During such meeting, the petitioner shall not cause any intimidation, threat or indulge in any violence with the detenue and her family members. It is clarified that detenue shall not be accompanied by anybody else and shall be alone while meeting with the petitioner.

The present petition is disposed of.

There would be no need for a certified copy of this order, and any Advocate for the Petitioner and State can download this order and other relevant particulars from the official web page of this court and attest it to be a true copy. The concerned officer can also verify its authenticity and may download and use the downloaded copy for immediate use. Reader to give authenticated copy to parties.