Rajbir Singh vs State Of Punjab And Others

Pankaj Jain, J

Status report by way of an affidavit of Sanjeev Kumar, PPS, Deputy Superintendent of Police, Sub Division Ajnala, Amritsar-Rural on behalf of respondents No. 1 to 3 has been filed wherein it has been submitted as under :-

“5. That in compliance of the aforementioned order dated 13.6.2023 passed in the present petition by this Hon'ble Court, on 16.6.2023, the respondent No. 3-Sub Inspector, Station House Officer of Police Station Ramdas, Amritsar Rural alonwith the present petitioner Rajbir Singh and his mother Tejinder Kaur visited the residential address of the respondent No. 6 to 9 at village Turmari, Police Station Khanna City, District Moga in search of the alleged detenue Charanjeet Kaur, but at that time the alleged detenue was not found present at home. The respondent No. 7-Shinder Kaur (mother) and respondent No. 9-Satwant Singh (brother) of the alleged detenue Charanjeet Kaur were present at home, who told that the alleged detenue Charanjeet Kaur had gone to her maternal home at Ludhiana. Therefore, they were directed to produce the alleged detenue Charanjeet Kaur immediately at Police Station City Khanna.

That thereafter the alleged detenue Charanjeet Kaur alongwith her family members appeared at Police Station City Khanna. She was asked by the respondent No. 3-Sub Inspector, Station House Officer of Police Station Ramdas, Amritsar Rural as to whether she had been kept confined by the respondent No. 6 to 9 or anyone else or otherwise. Thereupon, the alleged detenue Charanjeet Kaur gave in her statement in her own hand writing in presence of the present petitioner Rajbir Singh and his mother Tejinder Kaur that Saurav Grover who is stated to be maternal uncle of the present petitioner Rajbir Singh had enticed away the alleged detenue on the pretext of solemnization of marriage and had taken her to Amritsar. Thereafter marriage of the alleged detenue was solemnized with the present petitioner Rajbir Singh against her wish forcibly and by putting her in fear of death and she was forced to make statement in the Hon'ble Court as per their wish. She was kept confined in the house of the petitioner where she was used to be beaten and the present petition made physical relations with her without her consent. On 9.6.2023 she had come to the Court at Khanna for appearance in some case and therefrom she had gone with her parents to her parental home with her own wish. Now she does not intend to go back to her matrimonial home and she wants to live with parents as she has danger at her matrimonial home. She has not been kept confined by anyone. The hand written statement of the alleged detenue Charanjeet Kaur, which is also witnessed by the present petitioner Rajbir Singh and his mother Tejinder Kaur and the affidavit dated 16.6.2023 of the alleged detenue Charanjeet Kaur produced before the respondent No. 3-SHO P.S. Ramdas, Amritsar Rural are annexed herewith as Annexure R-1/T and R-2/T for the kind perusal of this Hon'ble Court.

That it is respectfully submitted that keeping in view the totality of the facts and submissions made hereinabove, it is evident that Charanjeet Kaur (alleged detenue) has not been kept confined by the respondent No. 6 to 9 or anyone else. She is living with her parents (respondent No. 6 to 9) with her own wish and she has levelled serious allegations against the present petitioner Rajbir Singh and his family members. The present petitioner Rajbir Singh is currently living at Street No. 4, Sharma Colony, Guru Nanak Pura Road, Kot Khalsa, Plice Station Islamabad, Commissionerate Amritsar. Therefore, the present petition is liable to be dismissed.”

In view thereof, learned counsel for the petitioner submits that he has instructions not to press present petition.

Disposed of as not pressed.