SAMIKSHA JAIN Vs. STATE OF M P

JUDGEMENT

(1.) This petition under Section 482 of Cr.P.C. has been filed by the applicant seeking her release from the Nari Niketan Gwalior.

(2.) The necessary facts for the disposal of the present application in short are that the father of the applicant lodged a missing person report alleging that one Mohd. Adil who was pressurizing his daughter to marry him might have abducted her. Accordingly, the police registered the offence in Crime No.269/2018 at Police Station Mungawali, District Ashok Nagar. Later on, the applicant was recovered and her statement under Sections 161 and 164 of Cr.P.C. was recorded. In her statement under Section 161 of Cr.P.C. she has stated that Mohd. Adil by pressurizing and threatening her had forcibly compelled her to deboard the train at Khandwa from where he took her to Nasik and Hyderabad and all the time he was promising that he would marry her. Under the threat, she was kept in a hotel and on 15- 16.5.2018 the police brought them to Ashoknagar. Thereafter, the statement of the applicant was recorded under Section 164 of Cr.P.C. The statement of the applicant under Section 164 reads as under:-

(3.) It appears that there was some unrest in the locality because of inter caste marriage, accordingly, the Court by order dated 18.5.2018 directed that the applicant be kept in Nari Niketan at Gwalior because in the assessment of the Court the security of the applicant was in danger.