Ratan Singh & Anr @APPELLANT@Hash State of Rajasthan & Ors

The present petition has been filed by petitioners Ratan Singh and Smt. Rajjo Bai parents of Mangal Singh petitioner to SBCRLMP No. 4505/2018.

This Court on 30.8.2018 had passed the following order:-

“Mr. S.S. Sunda, learned counsel for the petitioners has contended that the son of the petitioner performed marriage with Deepika Kumari to the

annoyance of relations of Deepika Kumari. Learned counsel for the petitioners has contended that one of the relations of Deepika Kumari is posted in

office of Superintendent of Police, Alwar. Learned counsel for the petitioners has contended that the petition seeking quashing of FIR filed by son of

the petitioners is coming up for hearing on

10.9.2018.

Learned Public Prosecutor is directed to call the investigating officer alongwith the records of the case in this Court on the next date of hearing.

List this case alongwith SBCRLMP No.4505/2018 on 10.9.2018. Meanwhile, further proceedings arising out of impugned FIR shall remain stayed.

A copy of this order under the seal and signature of the Court Master be handed over to the learned Public Prosecutor for onward transmission and

necessary compliance.â€​

Today vide a separate order, this Court in SBCRLMP No. 4505/2018 has quashed FIR No.08/2016 registered at Police Station Tijara, Alwar for

the offences punishable under Sections 363 and 366 IPC.

The learned counsel for the petitioners has submitted that the FIR No. 527/2018 dated 11.8.2018 registered at same police station i.e. Tijara, Alwar

is off shoot of FIR No.08/2016, which has been quashed today vide a separate order.

The order of even date passed in SBCRLMP No.4505/2018 wherein FIR has been quashed, reads as under:-

“The present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No.08/2016 registered at Police Station Tijara, Alwar for

the offences under Sections 363 and 366 IPC.

This Court on 9.8.2018 directed the Dy. Registrar (Judicial) to record the statement of Deepika Kumari petitioner no.2, after she is identified by her

counsel. The statement of Deepika Kumari recorded by the Dy. Registrar (Judicial) is taken on record and for ready reference, the same is

reproduced below:-

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Mr. Prakash Thakuriya, learned Public Prosecutor on instructions from ASI Net Ram, Police Station Tijara, Alwar investigating officer has very

fairly submitted that petitioner no.2 Deepika Kumari is more than 18 years of age and she has given birth to a child and she is living happily with her

husband Mangal Singh.

Considering the statement made by petitioner no.2 Deepika Kumari before Dy. Registrar (Judicial) of this Court, which has been reproduced above,

and the statement made by learned Public Prosecutor on instructions from Net Ram, ASI, Police Station Tijara, Alwar, the present petition is accepted

and the impugned FIR No.08/2016 registered at Police Station Tijara, Alwar for the offences under Sections 363 and 366 IPC is quashed alongwith all

subsequent proceedings. â€​

Deepika Kumari petitioner no.2 to SBCRLMP No.4505/2018 who is present in the court has stated that her husband Mangal Singh has been

arrested by police as her relation is posted in office of Superintendent of Police, Alwar and police is not accepting her marriage with Mangal Singh.

Let a detail reply be filed by Superintendent of Police.

Learned counsel for the petitioners has submitted that the bail application of Mangal Singh son of petitioners is coming up for hearing before the

coordinate Bench.

List for arguments on 1.12.2018. Till next date, the interim order already in favour of the petitioners shall continue.