Smt. Komal Saini @APPELLANT@Hash State of Rajasthan & Ors.

The present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 40/2018 registered at Police Station Mahila Thana, District

Dausa for the offences under Sections 363 and 120B IPC.

This Court on 17.5.2018, had passed the following order:-

“The present petition has been filed by newly married couple.

They apprehend danger to their life and also arrest in case FIR No.40/2018 registered at Police Station Mahila Thana, District Dausa for the offences

under Sections 363 and 120B IPC.

The learned counsel for the petitioners has stated that parents of the petitioner no.1 alongwith their muscle men are present in the court and hence,

petitioners are not able to appear before this Court.

Mr. Ramgopal, Assistant Commissioner of Police, Ashok Nagar, Jaipur has been called in the court. On the particulars to be furnished by the counsel

for the petitioners, Mr. Ramgopal, Assistant Commissioner of Police is directed to take petitioners in his protection from the place disclosed by counsel

for the petitioner. Thereafter, Mr. Ramgopal, Assistant Commissioner of Police shall produce the petitioner no.1 before the court of Chief

Metropolitan Magistrate, Jaipur.

Upon identification of petitioner no.1, Chief Metropolitan Magistrate, Jaipur shall record the statement of petitioner no.1 under Section 164 Cr.P.C. A

copy of the statement recorded under Section 164 Cr.P.C. shall be handed over to Mr. Ramgopal, Assistant Commissioner of Police.

List this case on 21.5.2018. On that day, Mr. Ramgopal, Assistant Commissioner of Police shall produce newly married couple alongwith the

statement of petitioner no.1 recorded by Chief Metropolitan Magistrate, Jaipur.

Meanwhile, further proceedings arising out of impugned FIR No.40/2018 registered at Police Station Mahila Thana, District Dausa shall remain

stayed.

A copy of this order under the seal and signature of the Court Master be handed over to Mr. Ramgopal, Assistant Commissioner of Police, Ashok

Nagar, Jaipur.â€​

In pursuance of the aforesaid order, Mr. Ram Gopal, Assistant Commissioner of Police, Ashok Nagar, Jaipur has produced the newly married couple

alongwith the statement of petitioner no.1 Komal Saini recorded under Section 164 Cr.P.C. by the Chief Metropolitan Magistrate, Jaipur Metropolitan.

The statement so produced is taken on record and is made part of the paper book. The said statement of Komal Saini for ready reference is

reproduced below:-

“uksV%& xokg ls iwNk x;k fd ml ij fdlh dk ncko rks ugha gS\ blds mÙkj esa xokg us crk;k fd ml ij fdlh dk Hkh ncko ugh gSA rFkk og viuh ethZ

¼bPNk½ ls c;ku ns jgh gSA eSa flaxokMk ftyk nkSlk dh jgus okyh gwWA esjs firkth etnwjh djrs gSaA esjh ekrk ?kj dk dke djrh gSA eSa ejs s

ekrk&firk dh bdykSrh larku gwWA eSa ch-,l-lh- izFke o""kZ esa iesa ,d lkFk ipkgrh FkhA eSaus esjs ekrk&firk ls dgk fd eSa deys’k ls 'kknh djuk pkgrh gwWA eSaus ;g ckr ejs s ekrk&firk dks djhc 1 lky igys dgh FkhA rc

esjs ekrk&firk us euk dj fn;kA eSaus deys’k ls 'kknh djus dh ftn dh rks esjs ekrk&firk esjs lkFk ekjihV djus yx x;sA fQj eSaus 17@1@18 dks bl

ckjs esa S.P. nkSlk dks fjiksVZ nhA rc iqfyl okyksa us esjs ekrk&firk dks ejs s lkFk ekjihV ugh djus ckcr ikcan fd;kA fQj esjs ekrk&firk o ifjokj

okyksa us eq>ls dgk fd rsjh 'kknh deys’k ls dj nsaxs rw fjiksVZ okfil ys ysA fQj eSaus fjiksVZ okfil ys yhA fjiksVZ okfil ysus ds ckn ?kj okyksa

us eq>s deys’k ls 'kknh djus ls euk dj fn;k o ejs s lkFk ekjihV djus yxsA fQj ejs s ?kj okyksa us deys’k ds fo:) >wBk eqdnek ntZ djok fn;kA

esjs ?kjokyksa us ejs s ls ekjihV dj tcjnLrh eqdnes okyh izk- i= ij gLrk{kj djok;sA fnukad 1@5@18 dks ejs s nkSlk dksVZ esa /kkjk 164 G.P.C. ds

c;ku gksus Fks rc eSa 30@4@18 dks ?kj ls fudydj deys’k ds ?kj vk xbZA fQj eSaus o deys’k us bUnkSj tkdj vk;Z lekt esa  'kknh dj yhA

vc eSa deys’k ds lkFk gh jg jgh gwWA eSa deys’k ds lkFk gh jguk pkgrh gwWA ejs s ?kjokys eq>s ekjihV dj ldrs gS eq>s lqj{kk pkfg,A eSa

o deys’k vc ifr&iRuh ds :i esa jgrs gSA eq>s vkSj dqN Hkh ugh dguk gSA uksV%& xokg dks c;ku ik;s x;s rks xokg us c;ku lqu

le>dj lgh gksuk Lohdkj dj vius gLrk{kj fd;sAâ€​

Head Constable Sarita Yadav (168) Police Station Mahila Thana, District Dausa, investigating officer of the present case is present in the court. She

has identified the petitioner no.1 Komal Saini. HC Sarita Yadav stated that the petitioner no.1 is aged 19 years.

Considering the statement of petitioner no.1 Komal Saini recorded by Chief Metropolitan Magistrate, Jaipur Metropolitan which has been reproduced

above, alongwith the fact that the petitioner is aged more than 19 years, the impugned FIR alongwith all subsequent proceedings is quashed, as the

petitioner no.1 being major is entitled to marry as per her wishes.

Mr. Ram Gopal, Assistant Commissioner of Police, Ashok Nagar, Jaipur is directed to take the newly married couple alongwith H.C. Sarita Yadav to

Police Station Ashok Nagar, Jaipur, where he shall record an entry in the Daily Dairy Register and thereafter shall hand over newly married couple to

H.C. Sarita Yadav. H.C. Sarita Yadav shall escort newly married couple to Police Station Ramgarh, Jaipur. SHO Police Station Ramgarh, Jaipur is

directed to ensure necessary vigil that no harm is caused to the life and liberty of the newly married couple.