LAWS(DLH)-2012-7-759

LALIT VATS Vs. STATE AND ORS.

Decided On July 04, 2012
Lalit Vats Appellant
V/S
State And Ors. Respondents

JUDGEMENT

(1.) The petitioner, Lalit Vats claims that he is the husband of Deepti Chhikara. He states that both of them had got married as per Hindu rites in Arya Samaj Mandir at Himgiri Enclave, Mukandpur-II, Delhi on 23rd Feb., 2012 in the presence of close friends. He has also enclosed photographs of the said marriage. He filed the present writ petition on 5th June, 2012 for issue of writ of habeas corpus calling for production of his wife Deepti Chhikara.

(2.) As per the petitioner, her family consisting of father, mother and brother Kapoor Singh, Veermati and Mohit, who are respondent Nos. 3 to 5 herein, were against the said marriage and did not accept the same. He made allegation that they were threatening to kill, the petitioner and Deepti Chhikara. Deepti Chhikara was repeatedly complaining to him over mobile phone that her parents were harassing and committing atrocities on her.

(3.) The petitioner states that on 23rd April, 2012 he could not contact Deepti Chhikara. He made a written complaint to Police Station Kanjhawala and also to Assistant Commissioner and Deputy Commissioner of Police on the same date. Thereafter, he made a written complaint by way of e-mail dated 18th May, 2012 to the Commissioner of Police.