Pramod Jaiswal @APPELLANT@Hash State of Rajasthan & Ors

This Court on 6.9.2018 had passed the following order:-

“Instant petition has been preferred under Section 482 Cr.P.C. by newly married couple seeking quashing of impugned F.I.R. No.189/2018 dated

10.08.2018 registered at Police Station Baroda-mev District Alwar for commission of offence punishable under Section 366 of Indian Penal Code.

Petitioner No.1 â€" Pramod Jaiswal earlier filed D.B. Habeas Corpus Petition No.175 of 2018 in this Court. On the directions issued by the Division

Bench of this Court, the statement of petitioner No.2/victim â€" Suman was recorded by the Deputy Registrar (Judicial) of this Court.

The said statement is annexed as Annexure-5 and the same, for ready reference is reproduced herein below:-

“eSa lqeu] iq=h Jh dâ€​ehjh yky] mez 19 o""kZ 4 ekg] fuoklh cM+kSnk eso] rglhy y{e.kx'kiFk iwoZd c;ku djrh gwW fd eSa izeksn t;loky dks ,d&MsgqbZ FkhA rHkh ls gekjs chp nksLrh gks xbZ vkSj ge ,d nwljs dks ilan djus yx x;s vkSj ge nksuksa 'kknh djuk pkgrs FksA blfy, fnukad 08-08-2018 dks

lqcg eSa ?kj ij fcuk crk;s ?kj ls fudy xbZ vkSj izeksn t;loky ds ikl igqap xbZA ogka ls ge nksuksa fnYyh x;s vkSj vk;Z lekt eafnj fnYyh esa geus 'kknh

dj yh ftldk jftLVªs’ku xkft;kckn esa jftLVªkj dk;kZy; esa djok fy;kA eSa viuh Loa; dh bPNk ls ,ao fcuk fdlh Mj ncko ds izeksn t;loky ds ikl xbZ

Fkh vkSj viuh bPNk ls gh izeksn t;loky ls 'kknh dh gS vkSj vkxs Hkh eSa izeksn t;loky ds lkFk gh jguk pkgrh gwW vkSj vius ?kj okfil ugha tkuk pkgrh

gwWA eq>s vkSj dqN ugha dguk gSA

uksV%& xokg dk c;ku ejs s funsZ’ku esa mlds dgs vuqlkj Vad.kdrkZ }kjk dEI;wVj ij Vafdr fd;k x;k] ftls xokg dks ik;k x;k rks

mlus mDr dFkuksa dks lqu o le> dj lgh gksuk Lohdkj fd;kA

 vkj0vks0,.M ,0lh0

 fMIVh jftLVªkj ¼U;kf;d½.â€​

The Division Bench of this Court noted the desire of Suman that she intends to stay with Pramod Jaiswal, petitioner No.1, and taking her statement

into consideration, permitted her to stay with Pramod Jaiswal, petitioner No.1. The Division Bench had further directed that statement of Suman under

Section 164 Cr.P.C. shall be recorded by concerned Magistrate. The Division Bench directed that Suman shall remain present in person in the Court

of concerned Magistrate on 29.08.2018 for recording of her statement.

The learned counsel appearing for the petitioners contends that earlier the petitioners approached this Court for grant of protection, but the said

petition was dismissed as withdrawn with liberty to file appropriate application before the Division Bench. Counsel further contends that in terms of

the order passed by the Division Bench of this Court, the petitioner No.2 could not appear before concerned Magistrate on 29.08.2018, as she

apprehended danger to her life. It is contended that there is imminent threat to the life of the petitioners and they may be liquidated as victim of honour

killing.

In the peculiar facts and circumstances of the present case, ld. Public Prosecutor appearing for the State, is directed to instruct Deputy Commissioner

of Police in whose jurisdiction Police Station Ashok Nagar, Jaipur having jurisdiction over the High Court falls to make arrangements for production of

petitioner No.2 in the Court of concerned Magistrate having jurisdiction over Police Station Baroda Meo District Alwar, tomorrow i.e. 07.09.2018 at

10:30 A.M. The concerned Magistrate shall record statement of petitioner No.2 â€" Suman under Section 164 Cr.P.C. A copy of the said statement

shall be transmitted to this Court by the Police Official who under the directions of the Deputy Commissioner of Police shall produce petitioner No.2

â€" Suman in the Court of concerned Magistrate.

List this case on 10.09.2018.

On the said date, the petitioners shall be produced in this Court by the Deputy Commissioner of Police.

On that day, concerned Investigating Officer shall also remain present in person before this Court, along with the records of the case.

Let a copy of this order, under the seal and signature of the Court Master, be handed over to ld. Public Prosecutor appearing for the State, for onward

transmission and necessary compliance.â€​

In pursuance of the aforesaid order, statement of petitioner no.2 Suman has been recorded by Additional Chief Judicial Magistrate, Laxamangarh,

Alwar. A copy of the said statement has been produced before this Court and the same is taken on record.

For ready reference, statement of petitioner no.2 Suman recorded by Additional Chief Judicial Magistrate,

Laxamangarh, Alwar is reproduced below:-

“Ck;ku xokg u/s 164 CrPc

vnkyr% ACJM Laxmangarh, Alwar Date: 07.09.2018 Under directions given in S.B. Cr. Misc. Petition No. 5412/18 in respect of FIR No. 189/2018

dated 10.8.2018 registered at Police Station Baroda Mev, Alwar u/s 366 IPC

Note:- xokg dks vkxkg fd;k x;k fd og fdlh ncko esa rks ugh gS vkSj ;fn LosPNk ls c;ku nsuk pkgs rks ns ldrh gS vkSj bl ifjis{; esa mls lkspus ,ao fopkj

djus gsrq cSBk;k x;kA lksp fopkj dj mlus tkfgj fd;k fd og fdlh ncko esa ugh gS o LosPNk ls c;ku nsuk pkgrh gSA bl ij esjs }kjk c;ku ys[kc) fd;s x;sA

eSa] lqeu D/o dâ€​ehjhyky] W/o izeksn t;loky] mez 19 o""kZ 4 ekg] R/o cMkSnkeso] rg- y{e.kxfd%&

eSaus 8 vxLr 2018 dks viuh ethZ ls fnYyh&xkft;kckn esa vk;Z lekt esa izeksn t;loky ls dh gSA eSa izeksn t;loky ds lkFk viuh ethZ ls x;h FkhA eSa

vkB vxLr 2018 dks gh izeksn t;loky ds lkFk x;h FkhA izeksn t;loky eq>s Hkxk dj ugh ysdj x;kA eSa vkSj esjk ifr izeksn t;loky t;iqj vkSj vtesj ?kweus

x;s FksA tc ge vtesj esa Fks rc iqfyl okyksa us gesa idM+kA vtesj esa lqcg 9-00 a.m. ij gesa 10 vxLr 2018 dks idM+kA gesa iwjk fnu cMkSnkeso

Fkkus ykus esa yxk fn;kA esjs ikik us eq>s jkLrs esa ekjk vkSj iqfylokyksa us mUgsa dqN Hkh ugh dgkA Fkkus esa Hkh eq>s esjh ek¡] ekeh vkSj

HkkbZ vkSj ikik us eq>s ekjk vkSj iqfyl us ogkW Hkh dqN ugh dgkA Fkkukf/kdkjh us esjs ls lksus dh ckfy;k¡ ys yh] ekjk HkhA dgk fd ge izeksn

t;loky dks NksM+ nsaxs ;fn eSa vius ekrk&firk ds lkFk pyh tkÃ…A eqdsâ€k Fkkukf/kdkjh us esjs N% eksckby ¼ 2A ndroid vkSj 4 Keypad

okys½ Hkh ys fy;s gSA esjs ekrk&firk vkSj HkkbZ o mlds nksLr yksx] esjs llqjky esa tkdj rksMQksM dh gSA esjs ikik jkst xq.Mksa dh xkfM;k t;iqj

Hkst jgs gSA esjs ikl /kedh Hkjs Qksu vk jgs gSA esjh lkl dks eSaus Fkkukf/kdkjh ds ikl esjs Qksu vkSj dkuksa dh ckfy;k¡ ysus Hkstk Fkk ijUrq

mudh I.D. j[k yh vkSj mudks Hkxk fn;kA esjs HkkbZ] jkethr vkSj MCCkw@fâ€koflag eh.kk] bUnz] xkSjo] xksYMh] esjs ekek&enu lijk] vej lijk]

gjhâ€k lijk] txu lijk vkSj vâ€kksd lijk lHkh ls eq>s tku eky dk [krjk gSA bUgsa ikcUn djok;k tkosA Fkkukf/kdkjh ls gekjk lkeku okfil fnyok;k tkosaA

eq>s vkSj dqN ugh dgukA

 uksV%& xokg dks c;ku i4. Ms. Meenakshi Pareek, learned Public Prosecutor on instructions from ASI, Tej Singh, Police Station Barodamev, Alwar investigating officer has

submitted that the investigating agency shall file Final Report in negative form in the concerned court within two weeks from today.

Petitioner no.2 Suman admittedly is more than 19 years of age.

Considering that the statement of the petitioner no.2 Suman was earlier recorded by Dy. Registrar (Judicial) of this Court and Division Bench of

this Court in Habeas Corpus Petition secured the release of petitioner no.2 Suman, and thereafter she is living happily with her husband petitioner no.1

Pramod Jaiswal, alongwith statement made by her under Section 164 Cr.P.C. and statement made by the investigating officer to the effect that he

shall file Final Report in negative form, the present petition is accepted and the impugned FIR alongwith all subsequent proceedings is quashed.

Petitioner no.2 Suman who is present in the court, has stated that she intends to reside with her husband petitioner no.1 Pramod Jaiswal within the

jurisdiction of Police Station Kho Nagoriyan, Jaipur.

Consequently, a direction is issued to the SHO, Police Station Kho Nagoriyan, Jaipur to ensure necessary vigil that no harm is caused to the life and

liberty of the petitioners.

A copy of this order under the seal and signature of the Court Master be handed over to Ms. Meenakshi Pareek, learned Public Prosecutor for

onward transmission and compliance to SHO, Police Station Barodamev, Alwar and SHO, Police Station Kho Nagoriyan, Jaipur.