XXXXX Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) On the last date of hearing, I had directed the petitioner to file a copy of the order of the High Court of Punjab and Haryana at Chandigarh in the present matter.

(2.) The order has been filed which shows that the Ms. "A" i.e., the daughter of the complainant had approached the High Court of Punjab and Haryana stating that she had married the applicant out of her own will and that her parents were threatening to cause harm to her and her husband. As a result of which, the High Court of Punjab and Haryana was pleased to direct the respondent Police to provide adequate and appropriate protection to Ms. "A and her husband.

(3.) In the present case, the FIR has been filed by the father of Ms. "A" stating that his daughter aged about 17 years was married on 30/6/2021 to one, . On 27/10/2021, Ms A came to the house of the Applicant and on 28/10/2021, Applicant took Ms. "A" to Punjab and performed marriage with her. Hence the FIR.