SHANTI JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been preferred by the petitioner alleging pressure tactics on the part of respondents being applied in compelling her to live with her parents when on her own accord, she had left the house.

(2.) Counsel for the petitioner submits that the petitioner is a major girl and had attained the age of maturity on 1/1/2023 as is reflected from her mark sheet of X Class where, her date of birth is shown as 1/1/2005 and just prior to attaining the age of maturity in the month of December, 2022, since she had left the house on her own volition in consequence of which, parents of the petitioner had lodged a complaint against one Deepak Jatav for kidnapping her. On the basis of said complaint, FIR No.0377 of 2022 dtd. 7/12/2022 was recorded by PS Dehat Shivpuri and now on the pretext of the said FIR, the police is pressurizing the petitioner to go back to her parents.

(3.) Limited prayer has been made by counsel for the petitioner that a direction may be issued to the police authorities to take the statement of the petitioner in regard to the aforesaid FIR and conclude the proceedings, and as she is major, the police authorities may be directed not to pressurize the petitioner in any way.