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Rahiman vs State of Haryana and Another

Punjab And Haryana At Chandigarh · Decided on 23 December 2010 · Citation: (2010) 12 P&H CK 0314

HON’BLE JUDGES
Jaswant Singh, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482
RESULT
Dismissed
CASE NUMBER
Criminal M. No. M-36735 of 2010 (O and M)
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Judgment

6 paragraphs · 175 words

Jaswant Singh, J.—The present petition u/s 482 Code of Criminal Procedure has been filed by Petitioner-Rahiman for a direction to the official Respondents (police authorities) to recover her minor daughter Baskari in case FIR No. 361 dsated 28.10.2010, PS Tauru,Distt. Mewat, who as per her allegations has been illegally detained by Respondents 5 to 8 at Village Dhiranki, PS Hathin,Distt. Palwal.

2.

Notice of motion was issued.

3.

Mr. Mahabir Sindhu,learned Additional Advocate General,Haryana on instructions from ASI Rajinder Singh states that in the investigations conducted so far it has been found that said daughter Baskari, who is present in Court, has performed her Nikah with one Wahid on 21.5.2008 and is happily residing with her husband.

4.

The alleged detenue Baskari is present in Court alongwith her husband Wahid and states that she has performed her Nikah with Wahid out of her own free will and has not been illegally detained by anyone, as alleged by the Petitioner.

5.

In view of the aforesaid developments, no direction is required to be issued.

6.

Dismissed.