MONIKA TIWARI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioners married inter-caste and apprehend threat to their lives, so they have filed this petition seeking protection. It appears that brother of petitioner no.1 lodged FIR No.524/2024 at PS Karnailganj in Gonda, U.P. alleging that petitioner no.1 had eloped from her parental home, carrying a pair of anklets and pair of gold earrings and he suspected that she had been induced by someone. Petitioner no.1 is admittedly 21 years in age.

(2.) Both petitioners have appeared today in court and I have spoken with them in Hindi. They appear to be happily married and settled but are scared for their safety.

(3.) Learned ASC accepts notice and submits on instructions of the IO/SI Deepak Chandra that Gonda Police had come to Delhi and recorded statement of petitioners and directed them to appear before the learned Magistrate concerned for their statement under Sec. 164 CrPC, so that the Gonda FIR could be cancelled.